MANAGING DIRECTOR, SOLAPUR ZILLA SAHAKARI DUDH UTP Vs. VILAS SATYAVAN MORE; SHIVAJI SIDDHESHWAR GUND; NAN

JUDGEMENT

(1.) Rule in all the Petitions. With the consent of the Learned Counsel for the parties made returnable forthwith and heard.

(2.) The above Writ Petitions take exception to the identical orders all dated 16-1-2014 passed by the Learned Judge of the Labour Court, Solapur, by which orders the applications under Sec. 33-C(2) of the Industrial Disputes Act (hereinafter referred to as the said Act), filed by the Respondent in each of the above Petitions, came to be allowed and resultantly the Respondents were held to be entitled to the encashment of leave to the extent of the amounts mentioned in the operative part of each of the orders. Since the Petitions involve common facts and an identical challenge, they are all heard together. By the consent of the Learned Counsel for the parties Writ Petition No. 11 of 2016 is treated as the lead matter.

(3.) The facts giving rise to the said Petition can in brief be stated thus: