HANDMADE PAPER PRODUCTION MARKETING AND TRAINING CENTER Vs. SURESH BHAURAO VASAKE R/O MAGANWADI QUARTER & ORS

JUDGEMENT

(1.) Heard Mr. Puranik, learned counsel for the petitioner in all the petitions and Mr. Sen, learned counsel for respondent no.1 in all the petitions.

(2.) Rule. By consent heard forthwith.

(3.) By these petitions, the petitioner challenges common award dated 27th March 2007 passed by Central Government Industrial Tribunal Cum Labour Court, Nagpur by which the Tribunal has disposed of eighteen references under Section 10 of the Industrial Disputes Act, 1947 ( the Act for short). The details of the references vis-a-vis the writ petitions are as under:-