(1.) Rule. Rule returnable forthwith. By consent of parties taken up for final hearing. Respondents waive service.
(2.) By this common order the above two writ petitions are being disposed of pursuant to the order dated 12th December, 2017 whereby both parties agreed that the two petitions can be disposed of finally at the stage of admission. The first petition is filed by the Employees' Union and the second by the company.
(3.) It would be appropriate to set out few basic facts which are undisputed. The company is engaged in the business of manufacturing and marketing of soaps, detergent, cosmetics, personal care and various other products at its factories across the country. It is believed to have 40 factories and establishments and one such factory is at Amli in Dadra and Nagar Haveli (Union Territory). The union represents some workers employed at Amli factory.