ESCORTS LIMITED Vs. STATE OF HARYANA

JUDGEMENT

(1.) This common order shall dispose of aforesaid three writ petitions since identical questions of law and facts are involved in the same. For the sake of convenience the facts are being taken from CWP No. 10371 of 2017.

(2.) Present petition has been filed with the prayer to quash the order dated 27.02.2017 (Annexure P-6) passed by respondent No.1 under Section 10(1) of the Industrial Disputes Act, 1947.

(3.) When this case came up for hearing before this Court on 15.05.2017, following order was passed:-