MANDU VINAYAK PHADKE Vs. ALFA LAVAL (INDIA) LTD.

JUDGEMENT

(1.) IN these two matters, the Respondent is the same and the petitioners are different. However, question of facts and law, are common hence these petitions are being decided by this common judgment and order. These Revision petitioners are preferred by original Complainants against the orders passed by the Labour Court. Satara below Exh. U -2 and below Exh. 11 dated 17th October, 1997, whereby the Labour Court has passed order that the interim order passed below Exh. 2 on 19th August, 1998 is vacated in respect of Respondent No. 1 and Respondent No. 1 and Respondent No. 2 has been directed not to terminate the services of the Complainants otherwise than due course of law.

(2.) EXH . 11 is about framing preliminary issue on the point of jurisdiction and trial Court, passed order for deciding the same at the time of framing issues.

(3.) ON receipt of application Exh. 2, the trial Court passed order directing to the Respondent to allow the Complainants to join duties till further orders and show cause notice was issued against the Respondent.