CENTURY ENKA LTD Vs. KISHAN SAMBHAJI BIRADRA

JUDGEMENT

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

(2.) The Writ Jurisdiction of this Court under Articles 226 and 227 of the Constitution of India is invoked against the Judgment and order both dated 15-2-2012 passed by the Learned Member of the Industrial Court, Pune, by which the Revision Applications filed by the Respondent in each of the above Petitions, came to be allowed and resultantly the Judgment and Order dated 2-2-2011 passed by the Labour Court in Complaint ULP No.22 of 2002 and Complaint ULP No.34 of 2002 filed by each of the Respondent in the above Petitions, came to be allowed and the Judgment and Order dated 2-2-2011 came to be set aside. Whilst allowing the said Revision Applications, the Industrial Court has also set aside the order dated 30-10-2009 by which order the Applications dated 19-3-2009 filed by the Respondent in each of the Petitions for production of documents relating to the inquiry proceedings in respect of some other workmen who were similarly charged, was rejected.

(3.) The facts necessary to be cited for adjudication of the above Petitions can be stated thus: