DIAMOND CABLES Vs. CHANDRASINH AMARSINH RATHOD AND ORS.

JUDGEMENT

(1.) The petitioner is aggrieved by common award dated 31.3.2005 passed by learned labour Court, Vadodara in Reference (LCB) No. 854 of 1992 to 867 of 1992 whereby the learned labour Court directed present petitioner to reinstate the workmen (concerned in the said reference) with continuity of service and backwages at the rates specified in the award in respect of each workmen concerned in the reference cases.

(2.) Before proceeding further it is necessary to clarify that in this group of 14 petitions the petitioner company has challenged same common award dated 31.3.2005 and identical relief i.e. to quash and set aside the award, are prayed for in all petitions.

(3.) So as to consider the petitioner's challenge against the award it is relevant and also necessary to take into account factual aspects involved in this group of petitions.