RAMESH SHAMJI THAKKAR Vs. CHHOTELAL MAHAVIR

JUDGEMENT

(1.) These three writ petitions arise out of the orders dated 30th September, 1987, made by the Second Labour Court, Bombay, in Applications (IDA) Nos. 885, 1340 and 1321 of 1983. The applications were made under section 33-C(2) of the Industrial Disputes Act (hereinafter referred to as 'the Act'). The contentions as also the facts and law are identical and therefore it would be convenient to dispose of the three writ petitions by a common judgment and order.

(2.) For the sake of convenience I shall hereinafter refer to the different respondent-workmen in three writ petitions as "workmen".

(3.) Writ Petition No. 1326 of 1988 arises out of the order made in Application (IDA) No. 885 of 1983. In this 9 workmen had jointly claimed 20 days' salary of July 1975, retrenchment compensation, one month's wages as notice pay and 20 per cent bonus for the accounting year 1974-75.