TATA CHEMICALS LIMITED Vs. TATA CHEMICALS MAZDOOR SANGH

JUDGEMENT

(1.) Rule. Mr. T.R.Mishra, learned advocate waives service of notice of Rule for respondent No.1, in each petition.

(2.) These petitions have been filed under Articles 226 and 227 of the Constitution of India, praying for the issuance of a writ of certiorari or any other writ or direction, quashing and setting aside the impugned order dated 29-6-2012 passed by the Industrial Court, Rajkot, below Exhs.66 and 34 in Reference (IT) No.25 of 2011, as also in Reference (IT) No.59 of 2011.

(3.) As identical issues of fact and law arise in both these petitions, with the consent of learned counsel for the respective parties, the petitions are being decided finally by a common order. For the sake of convenience, the facts as obtaining in Special Civil Application No.9698 of 2012 shall be referred to, which are as follows: