(1.) All these petitions have been admitted by this Court. Considering the nature of the dispute and taking into account that the respondentemployees had given an undertaking before the Cooperative Court, interim relief was not granted in these matters.
(2.) The Petitioner In All These Petitions Is The State CoOperative Agricultural and Rural Development Bank. The deceased Respondent No.1 in the first petition and the respondents in the other three petitions are identically placed. Considering the common issues involved in these matters, all these matters have been taken up together for hearing, by consent of the parties.
(3.) The Petitioner Is Aggrieved By The Identical Judgment Delivered by the Cooperative Court, Nanded dated 07.05.1990 and the judgment delivered by the Cooperative Appellate Tribunal, Mumbai dated 15.10.1993.