PHULABAI PRAKASH PAWAR Vs. SKF INDIA LTD

JUDGEMENT

(1.) Rule in all the Writ Petitions. Having regard to the nature of challenge raised heard forthwith by the consent of the Learned Counsel for the parties.

(2.) The writ jurisdiction of this Court under Articles 226 and 227 of the Constitution of India is invoked against the identical orders dated 20.10.2015 passed by the Learned Member of the Industrial Court, Pune. By the said orders, the Revision Applications filed by the Petitioners above named came to be dismissed and resultantly, the orders dated 18.07.2014 passed by the Learned Judge of the Labour Court allowing the application Exh.C4 and thereby directing the Petitioners to deposit the amount which was paid to them under the Voluntary Retirement Scheme came to be confirmed.

(3.) Since the above Petitions involve common facts and raise the identical challenge, by consent of the Learned Counsel for the parties, Writ Petition No.1811 of 2016 is treated as the lead matter. The Petitioner in Writ Petition No.1811 of 2016 as also the Petitioners in the companion Petitions would be referred to as such and the Respondents herein would be referred to as the Respondents.