THAKOR NAGJIBHAI BHAILAL Vs. IPCL NOW AMALGAMATED

JUDGEMENT

(1.) THE petitioners, 464 in total, have approached this Court by preferring these petition under Article 226 of the Constitution of India, challenging the impugned order of Deputy Labour Commissioner passed in case No. I.D. 10 (i) 889 of 2007 to 1352 of 2007 dated 11/4/2008 and seeking direction to the Deputy Labour Commissioner for referring all their cases to Labour Court / Industrial Court having jurisdiction to adjudicate the dispute in question. Alternatively the petitioners have also prayed for revival of Special Civil Application No. 20727 of 2007 and Special Civil Application No. 20731 to 21201 of 2007 and to adjudicate the same. The petitioners' have also filed one page petitions in order to overcome any technical objection as the impugned order though identical in major contents is passed in their individual cases seeking conciliation. Thus all these matters were heard together and are being disposed off by this common judgment and order.

(2.) BRIEF facts as stated in the petition are:

(3.) IT is stated in the petition that on account of implementation of disinvestment policy of Union of India, through the Ministry of Disinvestment the Reliance Industries Ltd gained control and management of IPCL and ultimately IPCL came to be merged into Reliance Industries Ltd. As stated by the petitioner Reliance Industries assured IPCL before merger that interest of existing employees of IPCL at the relevant time would be protected and under no circumstances their service conditions would be affected to their detriment.