RANJANBEN DEVESH PANCHAL Vs. BOSCH REXROTH INDIA LTD

JUDGEMENT

(1.) Heard Mr. Patel, learned advocate for the petitioners, Mr. Desai, learned advocate for the respondent No.1 and Mr. Pandya, learned advocate for the respondent No.3.

(2.) In this group of 3 petitions, the petitioners have challenged separate but similar awards passed by learned Labour Court on 31.3.2015 in separate reference cases i.e. Reference Nos.33 of 2010, 38 of 2010 and 31 of 2010 whereby the learned Labour Court awarded Rs. 7,000/, to each claimant, as lump sum compensation. The original claimants (workmen concerned in the reference cases) are aggrieved by the said orders, inasmuch as their claim for reinstatement in service with consequential benefits is rejected by learned Labour Court and instead, lump sum compensation is awarded.

(3.) In view of the fact that the concerned opponents (principal employer and the contractors) in all reference cases are common and also in view of the fact that the concerned workmen challenged illegal termination of their service on similar and identical grounds and also in view of the fact that the factual backdrop involved in cases of all 3 claimants is also almost similar (except with regard to some changes in respect of date of initial appointment) and also in view of the fact that the learned Labour Court has passed identical directions in all 3 reference cases and recorded almost similar reasons, learned advocate for the petitioners and learned advocate for the respondents have put forward similar and common submissions for their respective clients and submitted that the captioned petitions may be heard together and may be decided by common order. Therefore, captioned petitions are disposed of with present common order.