Ashok Parihar, J. - (1.) As similar question of law is involved in a common set of facts, all the writ petitions are decided by this common Judgment.
(2.) In all above writ petitions, the petitioner has challenged the order passed by the Labour Court, Kota, on applications filed by the concerned-workmen under Section 33(c)(2) of the Industrial Disputes Act, 1947. It is not in dispute that an Industrial Dispute was raised by the General Secretary, Nagar Parishad, Employees Union, Kota, in regard to daily wages employees. On failure of the conciliation proceedings, the dispute was referred by the State Government to the Industrial Tribunal, Kota, vide Notification dated 26.3.1979. The dispute as referred to the Industrial Tribunal for adjudication is being quoted hereasunder :
(3.) After ta king evidence of both the parties and hearing the arguments, the Industrial Tribunal vide its award dated 18.3.1987, in case No. IT. 40/1979, answered the reference in the following terms : HINDI MATTER ;