VALLABH BHOBE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Advocates for the parties.

(2.) Rule. Rule is made returnable forthwith; at the request of and with the consent of learned Advocates for the parties, the matter is finally heard and disposed of. Learned Advocate Mr. Mr. L. Raghunandan, waives service for Respondent No. 4 in WP No. 81/2014 under Legal Aid Scheme, learned Advocate Mr. Amey Phadte, waives service for Legal Representatives of Respondent No. 4 in WP No. 82/2014 and learned Additional Government Advocate Ms. Susan Linhares waives service for Respondent Nos. 1 to 3 and 5.

(3.) The challenge in these petitions is to two Judgments and Orders, both passed on 2/9/2010, by the Labour Court II. The applications, under Sec. 33-C (2) of the Industrial Disputes Act, 1947 claiming certain sums of money from M/s Dukle Bhobe and Co., purporting to be the employer, has been allowed.