- (1.) As identical questions of law and facts are involved, therefore, I propose to dispose of the above indicated writ petitions, vide this common judgment, in order to avoid the repetition. However, the factual matrix, which needs a necessary mention for the limited purpose of deciding the core controversy involved in the instant writ petitions, has been extracted from (1) titled as "Kartar Singh v. Joint Secretary to Government of Haryana and Ors." in this context.
(2.) The epitome of the facts, culminating in the commencement, relevant for disposal of the instant writ petitions and emanating from the record, is that Petitioners-workmen (for brevity "the workmen") were appointed in the year 1986 as Helpers-Tubewell-Op-erators by the Management of DLF Universal Limited (for short "the Management") at a monthly minimum wages of Rs. 637/-, which were subsequently increased to Rs. 800/-per month, as per rates of minimum wages fixed by the Government of Haryana in the year 1990. Since then, they were working with the Management as such.
(3.) Sequelly, the Petitioners claimed that in the year 1989, the Management became annoyed with the workers as they had formed and got registered union, vide registration bearing No. 1159, under the name and style "DLF Universal Ltd. Workers' Union" and illegally terminated their services on 1.11.1989, without any notice and complying with the provisions of the Industrial Disputes Act, 1947 (hereinafter to be referred as "the Act"). They visited several times, but it (Management) refused to take them back on duties. Thereafter, they sent a registered demand notice dated 2.11.1989, but in vain. Again, they served demand notice dated 8.11.989 through the Labour-cum-Conciliation Officer (for brevity "the LCO"), Gurgaon, who called the Management thrice on many occasions, but none appeared on its behalf.;