HERO MOTOCORP LIMITED Vs. LAKHAN JUYAL

JUDGEMENT

(1.) Since common questions of law and facts are involved in the aforementioned writ petitions, therefore, the same are taken up together and are being decided by this common judgment for the sake of brevity and convenience.

(2.) By means of aforementioned writ petitions, the petitioner M/s Hero Motocorp Ltd. is seeking writ of certiorari for quashing / setting aside the impugned orders dtd. 24/7/2017 and 12/1/2018, passed in adjudication case no. 06 of 2017, Lakhan Juyal Vs M/s Hero Moto Corp Ltd., pending before the Labour Court, Haridwar. A further prayer has been made to direct the Labour Court, Haridwar to frame a preliminary issue with regard to the fairness and propriety of the disciplinary inquiry against the respondent, as a consequence of allowing the application of petitioner.

(3.) Heard learned counsel for the parties and perused the material brought on record.