RANGER BREWERIES Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THESE writ petitions involve common questions of law and fact and are directed against the same order, therefore, these petitions are proposed to be disposed of by a common judgment. Facts are taken from Civil Writ Petition No. 497 of 1995, Ranger Breweries v. State of H. P. and Ors. .

(2.) CHALLENGE here in these writ petitions is made to an order dated April 21, 1995 (Annexure P-9) passed by the Labour Court, Himachal Pradesh, Shimla. Union of workmen of the petitioner had raised certain demands and in sequence thereof, a reference was desired to be made to the Labour Court.

(3.) REFERENCE was now being made by respondent No. 1 resulting into the filing of Writ Petition No. 703/1991 which was filed by the Union seeking Mandamus against Respondent No. 1 to refer the dispute to the Labour Court and to declare the lock out as illegal and unjustifiable. The writ petition was finally disposed of with certain directions by the Hon'ble Division Bench of this Court vide order/judgment dated December 23, 1991 which has been placed on the record of this case as Annexure P-1.