BABU DEVLA DANDEKAR Vs. SHATRUNJAY EXTUSION LIMITED

JUDGEMENT

(1.) Heard Mr.Pandya, learned advocate for the petitioner and Mr.Upadyay, learned advocate for the respondent.

(2.) At the outset, it is necessary to mention that Mr.Pandya, learned advocate for the petitioner and Mr.Upadyay, learned advocate for the respondent have jointly declared and clarified that all petitions in this group of petitions are similar and identical. It is further declared and clarified that in all petitions, separate but similar and identical awards which came to be passed on same date in different but similar reference cases are challenged. Both the learned advocates have clarified that though the learned Labour Court has passed separate awards in reference cases, the facts and rival contentions which are recorded in the awards, the findings and conclusions which are recorded in the awards and final directions passed by the learned Labour Court vide awards dated 24.7.2014 are similar and identical. Differently put, all separate awards in separate reference cases are similar and identical and facts involved in the cases are also similar and identical. In this background, learned advocates for the petitioner and the respondent have made common and similar submissions on behalf of the employer and employee respectively. Under the circumstances, these petitions are heard together and decided by this common judgment.

(3.) So far as the factual background is concerned, it has emerged from the record that the petitioners in this group of petitions are original claimants (before the learned Labour Court).