RAJA LAXMAN CHOPADA Vs. ADITAYA BIRALA NOVA LIMITED

JUDGEMENT

(1.) Heard Mr. Samir Gohil, learned advocate for the petitioners and Ms. Khushbu Chhaya, learned advocate for the respondent.

(2.) All these petitions challenge the order dtd. 23/10/2019 passed by the Labour Court, Junagadh, in the respective references filed by the petitioners before the Labour Court.

(3.) Facts in brief would indicate that the petitioners by fling Statement of Claims before the Labour Court have challenged their purported termination from service by the respondent employer.