EXECUTIVE ENGINEER Vs. GULAB BEGUBHAI SHAIKH

JUDGEMENT

(1.) These petitions are filed challenging the common judgment and award dated 13/14th July, 2004 passed by the Labour Court, Ahmednagar in Reference (IDA) Nos.296, 297, 298, 299, 374 AND 375 OF 1994.

(2.) The background facts of the case are as under:

(3.) The petitioner herein filed written statement below Exh.C-7 on 23rd March, 1996 and it was contended by the petitioner herein that the forum of Labour Court is not available to the respondents and they have to approach to the Administrative Tribunal and Labour Curt has no jurisdiction to entertain the references. It is further stated in the written statement that the respondents herein who are the original complainants, kept mum for years together and as per the provisions of the Industrial Disputes Act, 1947 the dispute is not in existence. Hence, references are barred by limitation.