- (1.) This order will dispose of a bunch of petitions bearing C. W. P. Nos. 18845 of 2010, 12580 to 12597, 16242, 16247, 16248, 16253, 16264, 16268, 16296, 16298, 16301, 16302, 16330, 16342, 16361, 16363, 16365, 16370, 16373, 16378, 16387, 16389, 16390, 16412 and 16956 of 2011, as common questions of law and facts are involved.
(2.) The facts have been extracted from C. W. P. No. 18845 of 2010. The petitioner (hereinafter described as 'the workman') in the petition was working with respondent No. 2 (hereinafter described as 'the management') before the unit was closed on account of imposition of prohibition in the State of Haryana. He has approached this court impugning the award dated 2.3.2010, passed by Presiding Officer, Industrial Tribunalcum-Labour Court, Panipat (for short, 'the Tribunal'), whereby a reference made on his request for alleged violation of the provisions of Industrial Disputes Act, 1947 (for short, 'the Act') has been answered against him.
(3.) Identically worded separate awards have been passed in the cases of other workmen, who have filed other petitions, which are being disposed of along with the present petition.;