THE MANAGER, MAHARASHTRA KRUSHI UDYOG VIKAS MAHAMANDAL LTD. AND ORS. Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) IN the first three petitions filed by the Petitioner/ Establishment, it is stated that the State of Maharashtra has been wrongly arrayed as Respondent No. 1. Leave to delete the State of Maharashtra is prayed for. Leave granted. Deletion be carried out forthwith.

(2.) RULE . Rule made returnable forthwith and heard finally by the consent of the parties.

(3.) IN the next four Writ Petitions, the Employees have assailed the judgments and awards of the Labour Court dated 17.08.2013 delivered in Reference (IDA) Nos. 05/2011, 04/2011, 09/2011 and 06/2011, respectively. By the impugned awards, all the reference cases have been answered in the negative.