S. KUMARS LTD. Vs. BHERULAL

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ appeals were analogously heard and by a common order, they are being disposed of by this Court. Facts of Writ Appeal No.1689/2018 are narrated hereunder.

(2.) The appellant before this Court, a Company registered under the Companies Act, has filed present writ appeal and other connected writ appeals under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 being aggrieved by order dated 25/10/2018 passed by learned Single Judge in Writ Petition No.3932/2017 (M/s. S. Kumars Ltd. Vs. Bherulal) and other connected matters.

(3.) The facts of the case reveal that the present appellant M/s. S. Kumars Ltd. has preferred a writ petition under Article 227 of the Constitution of India challenging legality and validity of the award dated 02/05/2017 passed in Reference Case No.59/2012/ITR (Bherulal S/o Ramchandra Kumawat Vs. Factory Manager, M/s. S.Kumars Limited) by the Labour Court, Dewas.