HAVMOR ICE CREAM LTD Vs. MANOJ ATMARAM SOLANKI

JUDGEMENT

(1.) This common order will dispose of four petitions being SCA No. 14383/2008, 15771/2008, 11862/2009 and 12405/2009 since they arising out of the same incident which has taken place in the year 2002.

(2.) Special Civil Application No. 14383/2008 to be treated the main petition which is filed against the award dated 31.3.2008 passed by the Labour Court, Ahmedabad in Reference (LCA) No. 604/2002 granting reinstatement with 20% backwages to the worker Manoj Atmaram Solanki respondent no. 1 herein. The same award has been challenged by respondent no. 2 herein - Askme Enterprise against reinstatement with 20% backwages by filing Special Civil Application No. 15771/2008.

(3.) Special Civil Application Nos. 11862/2009 and 12405/2009, have been filed by two other workers challenging the award dated 4.2.2008 passed in Reference (LCA) No. 605/2002 and Reference (LCA) No. 606/2002, vide which, the Labour Court has rejected the references made against the termination of their service pertaining to the same incident which has taken place in the year 2002.