S.K.JAIN,J - (1.) IDENTICAL questions of law and fact are involved in these 26 criminal revisions. These are proposed to be disposed of by this common judgment. Facts first.
(2.) 26 workmen, private respondents herein were employed with M/s. Ajay Udyog (P) Ltd., MIE, Bahadurgarh (Rohtak). They were retrenched by the employer under Section 25-F of the Industrial Disputes Act (hereinafter referred to as "the Act"). Each one of them raised an industrial dispute. Government of Haryana being of the opinion that an industrial dispute existed, referred the dispute in each case to the Labour Court, Rohtak under Section 10(1)(c) of the Act. The said Court gave awards which were published in the Govt. Gazettee on different dates. Despite best efforts of the Labour Inspector the awards were not implemented by the employer. The management having committed breach of the award binding them under the Act, the State of Haryana through Labour Inspector, Bahadurgarh filed 26 complaints under Section 29 read with Sections 32 and 34 of the Act. All these complaints were dismissed by Sub Divisional Judicial Magistrate, Bahadurgarh on the point of limitation vide his order dated 9.10.1992 passed in each of the said complaints independently.
(3.) IT is that identical order of the Sub Divisional Judicial Magistrate, Bahadurgarh which has been challenged before this Court under Section 401 Cr.P.C. in each of these 26 Revision Petitions and which requires examination by this Court of its sustainability.;