- (1.) Leave granted.
(2.) The appeals have a chequered history. The appellants started the litigation way back in the year 1991 by approaching initially the Labour Court and thereafter, the Industrial Court at Pune. The Labour Court dismissed their complaint. The Industrial Court remanded the matter to the Labour Court, which was pursued by the Management before the High Court. The High Court set aside the orders of the Labour Court and the Industrial Court by consent, and the matter was remanded to the Labour Court by order dated 09.04.1996. The Labour Court, by order dated 12.12.1997, dismissed the complaint. The appellants pursued the matter before the Industrial Tribunal. The Industrial Tribunal allowed the complaint and directed reinstatement of the workmen, however, without backwages, by its order dated 22.01.1998.
(3.) Both sides, feeling aggrieved, approached the High Court of judicature of Bombay, which has led to the impugned Judgment and Order dated 07.05.2015, by which the High Court has dismissed the writ petition filed by the appellants and allowed the writ petition filed by the Management, holding that the retrenchment was in order.;