HABIBULLAH L. KHAN Vs. FORMAC ENGINEERING LTD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties heard finally.

(2.) The petitioners, who were the employees of the respondent, have preferred these Petitions being aggrieved by the awards passed in the respective References under the Industrial Disputes Act, 1947 ("the Act, 1947"), whereby the learned Presiding Officer, Labour Court at Mumbai answered the References partly in the affirmative holding, inter alia, that dismissal of the petitioners was illegal and bad in law and, instead of directing reinstatement in service with full back wages and continuity of service, awarded a lump sum compensation of Rs.1,50,000.00 only.

(3.) The facts in Writ Petition No.5159 of 2021, which is considered as a representative case, can be stated in brief as under:-