DIVISIONAL MANAGER Vs. CHIMNA ARJUN JADHAV

JUDGEMENT

(1.) GROUP of these 99 writ petitions arise out of the common order passed by the Industrial Court, Nashik dated July 31, 2000, disposing of in all 202 complaints filed by the workmen. All these writ petitions involve common questions and therefore, same are heard and disposed of together by this common judgment.

(2.) THE Industrial Court has allowed in all 99 complaints which were filed by the respondents in the respective writ petitions, whereas it was pleased to dismiss the remaining complaints. The workmen, whose complaints have been dismissed, have not challenged the common order, which is the subject matter in the present writ petitions. But the employer, petitioner herein, has preferred the present writ petitions challenging the order allowing the complaints filed by the respondents in the respective writ petitions.

(3.) THE facts in all the writ petitions are almost identical except that the respondents in the respective writ petitions have been appointed on different dates in the posts of watchman. There is no dispute with regard to the date of the their appointment in that the petitioner corporation had prepared a seniority list which has been placed on record to show the details regarding the joining dates of the respective workmen.