KHANDU KRISHNA BHOGADE Vs. KALYANI STEEL LTD

JUDGEMENT

(1.) THOUGH the facts are slightly different in these two writ petitions under Article 227 of the Constitution of India, the question of law which is required to be decided in both the writ petitions is the same. The Respondents are the same and the petitioners are the workmen of the First Respondent. Hence it would be convenient to dispose of both writ petitions by a common judgment. First, a short recital of the relevant facts in both petitions.

(2.) WRIT Petition No. 5603 of 1986 :

(3.) THE dismissal orders came to be passed against all the nine workmen concerned in the two writ petitions in the course of the same transaction, namely, the attempt on the party of the Unionised section of workmen to coerce the non -striking workmen to abstain from work and join the strike, by assaulting some workmen travelling by bicycle and some officers and trainees of the Company, travelling by car, at places within a short distance of the main gate of the factory of the First Respondent.