AMBUJA CEMENTS LTD. Vs. GAUTAM DEWASI

JUDGEMENT

(1.) This bunch comprises of writ petitions filed by the petitionerAmbuja Cements Ltd. Company (hereinafter referred to as "the Company"), challenging the proceedings undertaken by the employees before the Industrial Tribunal-cum-Labour Court, Jodhpur (hereinafter referred to as "the Tribunal").

(2.) Though all the cases involve identical facts, however, for the sake of brevity and clarity the facts from S.B. Civil Writ Petition No.12761/2020 Ambuja Cements Ltd. Vs. Gautam Dewasi & Anr. are taken into consideration.

(3.) The respondent Gautam Dewasi was deployed as a casual labourer by a contractor, namely M/s Jain Carrying Corporation to work at the factory of the petitioner - Company.