MHALSA SERVICES, A PROPRIETARY FIRM DULY PRADEEP SHETH Vs. LABOUR ENFORCEMENT OFFICER, GOVERNMENT OF INDIA AND CHAIRMAN AND MANAGING DIRECTOR, GOA SHIPYARD LTD

JUDGEMENT

(1.) Heard Mr. Pangam, learned Counsel for the petitioner, Mr. C.A. Ferreira, learned Assistant Solicitor General for respondent No. 2 and Mr. M.S. Bandodkar, learned Counsel for respondent No. 3 in all the writ petitions.

(2.) Rule. Rule is made returnable forthwith.

(3.) All these writ petitions are disposed of by a common judgment since the parties and the issues involved in all the writ petitions are identical.