- (1.) THIS judgment shall dispose of ten Civil Writ Petitions bearing C. W. P. No. 1617, 2948 to 2956 of 1982, as the same are arising from the common Award dated 4. 12. 1981.
(2.) ALL these ten petitions have been filed by the Punjab Agro Industries Corporation Limited (hereinafter referred to as 'the Management') under Articles 226/227 of the Constitution of India for quashing part of the Award dated 4. 12. 1981 (Annexure P-1) which direct the payment of compensation to the retrenched workmen (respondents herein) under Section 25-N of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act' ).
(3.) IN these cases, on an industrial dispute raised by the respondents-workmen, the Government of Punjab referred the said dispute to the Labour Court, Ludhiana for its adjudication under Section 10 (l) (c) of the Act. The adjudication was to be made on the issue whether termination of services of the respondents-workmen was justified and in order and if not, to what relief/exact amount of compensation were they entitled?;