STATE OF MAHARASHTRA Vs. BALAJI RAOSAHEB SHINDE

JUDGEMENT

(1.) Perused.

(2.) By the present four Writ Petitions, the petitioners have challenged the common judgment and order passed by the learned Member, Industrial Court, Solapur in respective Complaints (ULP) Nos. 22, 23, 24 and 25 of 1987 on 7.12.1995 thereby directing the reinstatement of respective complainants with continuity of service and full back wages.

(3.) The factual matrix, in brief, are that the respondent No. 1 in the present Writ Petitions i.e. Original complainants filed complaints under Section 28 with Item Nos. 5 and 9 of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (hereinafter referred to as, the MRTU and PULP Act) before the learned Member, Industrial Court, Solapur, with prayers to reinstate the said complainants with continuity of service and full back wages. The Complaint Nos. , Writ Petition Nos. and Name of the complainants are as follows : <p>Complaint No. Writ Petition No. Name of Complainant. Resp. No.1 herein. 22 of 1987 4265 of 1996 Babu Hanmant Hake 23 of 1987 4263 of 1996 Balaji Raosaheb Shinde 24 of 1987 4266 of 1996 Mahadeo Pandurang Shinde 25 of 1987 4264 of 1996 Ramesh Anantrao Kulkarni