RAMESH MISRA Vs. M/S. TARA INDUSTRIES LIMITED

JUDGEMENT

(1.) THE law to be decided in these three writ petitions being CWP No. 3821 of 2000, 3858 of 2000 and 6314 of 2000 being the same, they are disposed of by this common judgment.

(2.) THESE three petitions are filed by different workmen (hereinafter referred to as "the petitioners") of M/s.Tara Industries Limited (hereinafter referred to as "the employer").

(3.) THE petitioners have challenged the above orders of the Government and have prayed that the Government be directed to refer the cases to the Labour Court for decision.