DIVISIONAL CONTROLLER Vs. DALPATRAM HARIDAS LASHKARI

JUDGEMENT

(1.) Heard Mr. Raval, learned advocate for the petitioner corporation.

(2.) In captioned group of petitions, the petitioner corporation has challenged separate but similar orders passed by learned Labour Court in Recovery Application numbers 292 of 2006, 294 of 2006, 291 of 2006, 175 of 2007, 293 of 2006, 287 of 2006 filed by employees of petitioner corporation (who are the respondents in captioned group of petitions).

(3.) This group of petitions came to be admitted vide order dated 7.5.2014. The record reflects that initially the Court had issued notice to concerned respondents who were called to answer the petitions. The order directing the office to issue notice to the respondents was passed on 6.1.2014 and the respondents were called to answer the petitions on 3.2.2014. Consequently, the Court admitted the petitions vide common order dated 7.5.2014.