(1.) All these petitions are being disposed of by a common judgment as they involve common question of law and facts.
(2.) These writ petitions have been filed against the judgment and order of the learned Labour Court in proceedings under Section 33 -C(2) of the Industrial Dispute Disputes Act, 1947. All the petitions were disposed of by the learned Labour Court by a common judgement. The workmen (respondents herein) approached the learned Labour Court on the allegation that they were work -charged employees employed with the employer (petitioner herein).
(4.) The stand adopted by the employer before the learned Labour Court is common in all the petitions. It has been submitted that the petitioners were posted at Slapper where Rent Free Accommodation was available and which was to be allotted on the request to be made by each worker to the House Allotment Committee. It was further submitted that House Rent Allowance was admissible only when an employee applies for a Rent free Accommodation and it is not allotted to him and such fact is corroborated by a non -availability certificate issued by the house allotment Committee.