ABHAY MANOHAR SAPRE, J. - (1.) This appeal is filed against the final judgment and order dated 21.10.2011 passed by the High Court of Judicature at Bombay in Writ Petition No. 534 of 1997 whereby the Single Judge of the High Court allowed the writ petition filed by the respondents herein and set aside the order dated 16.02.1995 passed by the Labour Court and allowed the applications of the respondents.
(2.) It may not be necessary to set out the facts in detail except to the extent necessary to appreciate the short issue involved in the appeal.
(3.) The question involved in the appeal is whether the High Court was justified in allowing the respondents' (employees) writ petition and was, therefore, justified in setting aside the order passed by the Labour Court.;