EXECUTIVE ENGINEER Vs. RASUL MULLUBHAI

JUDGEMENT

(1.) As common questions on law and facts are involved in this group of petitions, they are disposed of by this common judgment.

(2.) In this group of petitions, the petitioner has prayed to quash and set aside the impugned awards passed by the Labour Court, whereby the Labour Court has directed the petitioner to reinstate the respondent workmen in service.

(3.) The short facts of the case are that the respondent workmen at the relevant time were working as rojamdars with the petitioner and they worked as such for four years. The petitioner without assigning any reason and without giving any notice or notice pay, terminated the services of the respondent workmen. Being aggrieved by the said order of termination, the respondent workmen raised an industrial dispute which was ultimately, referred to the Labour Court for adjudication. Before the Labour Court, both the parties adduced evidence and after appreciating the material produced before it, the Labour Court allowed the References with the aforesaid directions. Hence, these petitions.