HINDUSTHAN CHEMICALS COMPANY Vs. PRESIDING OFFICER AND ANR

JUDGEMENT

(1.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, all these petitions are taken up for final hearing today.

(2.) SPECIAL Civil Application Nos. 10046 to 10064 of 2010 are preferred by the Petitioner - Management - Hindusthan Chemicals Company challenging the impugned common judgment and award passed by Labour Court, Surat in Recovery Application Nos. 348 to 366 of 2002, by which, Labour Court, Surat in exercise of power under Section 33(C)(2) of the Industrial Disputes Act has directed the Petitioner to grant some of the benefits to the concerned workmen herein available under the Settlement dated 31/12/1997.

(3.) SPECIAL Civil Application Nos. 12601 to 12617 of 2010 are preferred by the concerned workmen challenging the impugned common judgment and award passed by the Labour Court, Surat in Recovery Application Nos. 348 to 366 of 2002 in not awarding full benefits available under the aforesaid Settlement.