(1.) Heard Mr. Chaudhari, learned advocate for the petitioners, and Mr. Patel, learned advocate for the respondent society.
(2.) The petitioners are aggrieved by separate but similar awards passed by learned Labour Court in 4 reference cases whereby the learned Labour Court rejected four reference cases.
(3.) Undisputedly, the facts involved in all 4 cases (Reference Nos.1432 of 2004, 738 of 2005, 739 of 2005 and 1431 of 2004) are almost similar except the difference in respect of the date of retirement of concerned claimants. In all 4 cases (5 claimants) the awards are assailed by the petitioners and defended by the respondent on similar grounds. The issues raised and involved in all 4 cases are similar. Therefore, captioned 4 petitions are decided by this common order.