KANTILAL SINTHABHAI MARATHE Vs. RAJKUMAR SYNTHETICS MILLS LIMITED

JUDGEMENT

(1.) The present petition is filed challenging (i) order dated 25.9.1995 in T. Application Nos. 116 of 1993 117/1993, 118/1993 to 144/1993; (ii) order dated 31.12.1998 in Revision Application No. 210 of 1998 (the correct number is Revision Application No. (I.C.) No. 210/1996) passed by the Industrial Court, Surat; (iii) order dated 15.10.1999 passed below Exh. 15 in T. Application No. 117/1993 to 144/1993 by the Labour Court, Surat.

(2.) The facts giving rise to the present petition are that the petitioners had filed applications for reinstatement and back-wages before the Labour court, Surat, which was numbered as T. Application No. 116/1993, 117/1993, 118/1993 to 144/1993. It is the case of the petitioner that the petitioner was a workman in the respondent company and the services of the petitioner were terminated on 12.4.1993 without any justification. The Labour court, Surat, passed an order dated 25.9.1995 staying the proceedings of T. Application, a copy of which is produced at Annexure-`A' to the petition. Mr. A.K. Clerk, learned Advocate, for the petitioner invited attention of the Court to the said order, Annexure `A' to the petition, the operative part of which reads as under:

(3.) The learned Advocate, submitted that `Rule' was issued by this Court on 10.7.2000. The same was sought to be served by direct service. An affidavit of service dated 8.8.2000,is filed wherein it is stated that.