STATE OF MAHARASHTRA DEPARTMENT OF HIGHER AND TECHNICAL EDUCATION THROUGH ITS SECRETARY MANTRALAYA MUMBAI Vs. KISHOR S/O DEVIDAS JAMBHULKAR

JUDGEMENT

(1.) Rule, made returnable forthwith and heard, with the consent of the parties.

(2.) The above petitions involve identical facts and common issues and are, therefore, heard and disposed of together.

(3.) The above petition and the accompanying Writ Petitions take exception to the Judgment and Orders passed by the Industrial Court in the complaint filed by each of the respondents in the above petitions, who are working with the petitioners. Though separate judgment is delivered in each of the complaints filed by the respondent, all the judgment and orders are dated 16 th July, 2010.