SHASHIKANT DINKAR JADHAV Vs. CARBON EVERFLOW LTD

JUDGEMENT

(1.) All these Writ Petitions can be conveniently disposed of by this common judgment since the facts and issues involved therein are almost identical. Civil applications are not on board. The same are taken on board.

(2.) As far as Writ Petition No.8040 of 2006 is concerned, the Petitioners are claiming to be employees of Respondent No.1-Company and by way of present Petition have sought issuance of writ of certiorari or any other appropriate writ, order or direction for questioning the Award dated 19-11-2003 and final Award dated 22- 12-2005 passed by the Labour Court, Nashik and have sought quashing of the same also in References (IDA) No. 1, 4, 7, 10, 19, 31, 43, 44 of 2001. As far as the challenge to the order dated 19-11-2003 is concerned, the employees have questioned the legality of the finding recorded by the Labour Court wherein it is declared that the inquiry held against the Petitioners was fair, proper and strictly in accordance with the principles of natural justice and as such, the preliminary issue raised by the Petitioners-employees was answered against them. Vide order dated 22.12.2005 the Labour Court though has held that termination of petitioners is not justifiable, however, instead of reinstatement ordered payment of compensation.

(3.) In the said Petition, Petitioners have moved Civil Application No.1254 of 2018 for early hearing and since all these Petitions are finally heard and disposed of, the said Civil Application has been rendered infructuous and is disposed of accordingly.