PRITPAL Vs. FEDERAL MOGAL BEARING INDIA LTD

JUDGEMENT

(1.) As similar facts and common issues of law are involved in these writ petitions, the same are being disposed of by a common judgment.

(2.) The moot issue involved in all these writ petitions is as to whether the order passed by the learned Labour Court whereby it has dismissed the application filed by the employer under Sec. 33(2) of the Industrial Disputes Act, 1947 read with Rule 64(2) of the Himachal Pradesh Industrial Disputes Rules, 1974, is sustainable in law and if yes, whether those writ petitioners (workmen), who have by way of independent writ petitions prayed for modification of the order passed by the learned Labour Court for grant of full back wages alongwith interest, are entitled for the same or not?

(3.) For the purpose of adjudication of these petitions, in detail, facts from CWP No. 3441 of 2012, titled as Pritpal Vs. M/s Federal Mogal Bearing India Ltd. and CWP No. 3879 of 2012, titled as Federal Mogul Bearing India Ltd. Vs. Prit Pal have been taken, as arguments were addressed by the learned counsel for the parties on the facts of the present two writ petitions.