MANAGEMENT OF DECCAN ENTERPRISES PRIVATE LIMITED Vs. HON'BLE ADDL. INDUSTRIAL TRIBUNAL CUM ADDL. LABOUR COURT

JUDGEMENT

(1.) Heard the leaned counsel appearing for the petitioners-management and the learned counsel appearing for the respondents-workmen in all the writ petitions.

(2.) Since common questions of fact and law would arise for consideration in these writ petitions, this Court passed the following common order:-

(3.) The Additional Industrial Tribunal-cum-Additional Labour Court, Hyderabad passed awards in the said Industrial Dispute cases, when the petitioners-management set ex parte on 17-4-2000 on the ground that though they were served with notice, there was no representation on behalf of the management and none appeared for them.