SHANKAR PACKAGINGS LTD. Vs. HASMUKHBHAI BACHARBHAI CHAUHAN

JUDGEMENT

(1.) This group of 12 petitions comprise cross petitions filed by the employer and the claimants (workmen) affected by separate but identical awards passed in different reference cases (institute and by the workmen/claimants) whereby the learned Labour Court partly allowed reference cases and instead of granting the claim by the workmen for reinstatement with continuity of service and all consequential benefits the learned Labour Court, by separate but identical awards, awarded Rs. 80,000/- as lump sum compensation in lieu of reinstatement, backwages and other benefits.

(2.) So far as the employer/opponent in reference cases is concerned, it is aggrieved by the direction to pay lump sum compensation at Rs. 80,000/- to each claimant and has taken out separate petitions (viz. Special Civil Application Nos.13664 of 2013 to 13669 of 2013) with main contention that the learned Labour Court should have rejected the reference cases without granting any relief.

(3.) On the other hand, the claimants concerned in reference cases have challenged the same awards, upon feeling aggrieved by same direction i.e. to pay lump sum compensation at Rs. 80,000/- and have filed separate petitions (viz. Special Civil Application Nos.18351 of 2013 to 18356 of 2013) with the contention that the award should be set aside and the company should be directed to reinstate the workmen and pay full backwages and other benefits.