DINKAR BALI PALEKAR Vs. BHARAT FORGE LTD

JUDGEMENT

(1.) THESE two Writ Petitions under Article 226 of the Constitution of India arise under identical circumstances and raise identical issues of facts and law. They can, therefore, be conveniently disposed of by common judgment.

(2.) THE Writ Petitioners in the two Writ Petitions are ex-workmen of the First Respondent company which has a factory at Mundhwa, where it manufactures steel forgings and machined components.

(3.) FOR the sake of convenience, the Writ Petitioners in both Writ Petitions shall he referred to as "the workmen" and the First Respondent in both Writ Petitions shall be referred to as "the employer Company".