YOSEPH KERU PANDIT Vs. V. B. PIMPALE

JUDGEMENT

(1.) All these Writ Petitions have been admitted by this Court. The first four petitions have been filed by the employees and the last petition has been filed by the Sugar Factory at issue. For the sake of clarity, the worker petitioners would be referred to as the "Employees" and the employer would be referred to as the "Factory".

(2.) In all these petitions, the judgment impugned is dated 6.5.1997, delivered by the Industrial Court, Ahmednagar in Complaint (ULP) Nos. 2 of 1996 involving 64 employees, 3 of 1996 involving 6 employees, 4 of 1996 involving 74 employees and 5 of 1996 involving 66 employees.

(3.) These matters were argued by the learned Advocates for the respective sides on 14.1.2016, 15.1.2016, 28.1.2016, 4.2.2016, 9.2.2016, 11.2.2016, 16.2.2016, 18.2.2016, 24.2.2016, 25.2.2016, 1.3.2016 and 14.3.2016, when the matter was closed for judgment.