- (1.) Vide this order, above mentioned petitions would be disposed of as controversy involved in all the cases is the same.
(2.) Workmen (respondent No. 1) had raised industrial disputes challenging their termination by issuing separate demand notices. The appropriate Government referred the disputes for adjudication to the Labour Court.
(3.) Case of the workmen was that their services were terminated on 29.7.2008 in violation of mandatory provisions of Section 25-F of the Industrial Disputes Act, 1947 ("Act" for short).;