ABBOTT HEALTHCARE PRIVATE LIMITED Vs. MAHARUDRA CHIKANE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, heard finally at the stage of admission.

(2.) The challenge in these petitions is to the identical orders passed by the Industrial Court at Mumbai in the Revision Application preferred by the petitioners against the interim order passed by the Labour Court in the complaints under the Maharashtra Recognition of Trade Union and Prevention of Unfair Labour Practices Act, 1971 (the Act, 1971), filed by the employees of the petitioners, alleging unfair labour practices, in an identical fact situation. Hence, all these petitions were heard together and are being decided by a common judgment.

(3.) The background facts leading to these petitions can be stated as under:-