- (1.) IN all these Letters Patent Appeal a common point has arisen and therefore, they are being disposed of by this common order.
(2.) THE respondents (hereinafter referred to as "the Management") filed five writ petitions in this Court being Writ Petition Nos. 2866 of 2001, 2869 of 2001, 2867 of 2001, 2870 of 2001 and 2868 of 2001. These writ petitions were heard by a learned Single Judge of this Court together and are disposed of by a common judgment and order passed on 23rd July, 2001.
(3.) THE brief facts leading to these litigations are that the five respondents in the writ petitions (hereinafter referred to as "the employees") were in service of the appellants-management and their services were terminated. The employees thereafter filed proceedings before the Labour Court, Jalgaon under the provisions of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (hereinafter referred to as the M. R. T. U. and P. U. L. P. Act), contending that the unfair labour practice was committed by the management while terminating the services of the employees. The learned Labour Judge framed the necessary issues and he tried the issue :-oes the complainant prove that the enquiry conducted against him is not fair, proper and in accordance with the principles of natural justice ? as a preliminary issue and after hearing both the sides came to a conclusion that the complainant failed to prove that issue. It means that it was held that the enquiry was conducted against him in fair and proper manner and by adhering to the principles of natural justice.;