(1.) Heard.
(2.) Rule. Rule made returnable forthwith. These writ petitions are heard finally with the consent of the learned counsel for the parties.
(3.) The petitioner-Company has approached this Court by filing these writ petitions, challenging judgments and orders passed by the Industrial Court at Nagpur, whereby complaints filed by the first respondents in these writ petitions i.e. the workmen have been allowed and it has been held that the petitioner-Company indulged in unfair labour practice. Consequent to such finding rendered against the petitioner-Company, the Industrial Court has granted relief to the respondents-workmen by directing that the petitioner-Company shall provide employment to them and further to regularize their employment by granting them permanency from the dates of filing of the complaints. A further direction has been granted in favour of the respondents-workmen to the effect that they shall be granted continuity in service from the initial date of employment along with monetary benefits, including wages from the dates of filing of complaints. This Court granted ad interim stay in some of the writ petitions, while issuing notice and in some writ petitions it was directed that coercive steps shall not be taken for implementing the impugned judgments. The petitioner-Company has approached this Court raising various grounds of challenge, but before referring to them, it would be appropriate to first refer to the background facts leading up to filing of the present writ petitions.