RAMPRASAD YADAV Vs. ROLLWELL FORGE LIMITED

JUDGEMENT

(1.) Admit. Learned advocate Mr. Hamesh C. Naidu waives service of admission for the respondents. With the consent of learned advocates, the appeals are taken up for final hearing.

(2.) The challenge before this Court in these group of appeals is the common oral order dtd. 12/10/2021 passed by learned Single Judge on the ground that the petitions filed by the present respondents challenging the judgment and award of Labour Court, Rajkot came to be allowed and the awards passed by the Labour Court, Rajkot were quashed and set aside in absence of present appellants.

(3.) Learned advocate Mr. Ravi B. Shah for the appellants in these appeals would submit that the petitions were filed in the year 2021 and appellants were served but could not remain present due to Covid-19 situation and had left the city of Rajkot and went to their native State i.e. Madhya Pradesh and Uttar Pradesh. Therefore, they could not appear before this Court or engage the lawyer. He, therefore, would submit that since the order is passed by learned Single Judge without hearing the appellants, the said order is required to be quashed and set aside and the matter be remanded back for fresh consideration.