HARPREET SINGH Vs. PRESINDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) This order will dispose of this petition as well as five connected petitions as common questions of law and facts arise in these cases. For brevity, facts are being taken from CWP No. 3623 of 2012 (reference No. 762 of 2003 instituted on 16.9.2002).

(2.) The present case is a bunch of six cases out of 19 individual references made by the Punjab Government to the Industrial Tribunal, Jalandhar. All the 19 references were consolidated vide order dated 28.8.2003 as common questions of law and fact has arose in all those references. All the references including the present six references were disposed of by a single award.

(3.) Vide the impugned award dated 13.10.2011 the references of the petitioners have been answered against the claimants and in favour of M/S Jagjit Cotton Textiles Mills Ltd., Phagwara (for short 'JCT'), whereas the reference in respect of nine others have been answered as settled.