- (1.) The present batch of writ petitions has been filed by the petitioners challenging the orders dated 04.01.2019, 07.01.2019 and 04.01.2019 in S.B.Civil Writ Petition Nos.4120/2019, 2672/2019 and 2673/2019 respectively. The petitioners have common grievance and as such the present writ petitions are being decided by the common order. The Labour Court by these orders, has allowed the application filed by the respondent- employer for placing certified copies of documents on record.
(2.) Brief facts giving rise to the present cases are that the employee-petitioners have filed separate applications under Section 33-A of the Industrial Disputes Act, 1947 (for short "the ID Act") for declaring their orders of termination to be illegal and violative of Section 33(1)(b) of the ID Act. The respondent- employer had filed reply to the said applications and evidence was led by both the parties and evidence was closed on 08.08.2018 in S.B.Civil Writ Petition No.4120/2019, on 24.09.2018 in S.B.Civil Writ Petition No.2672/2019 and on 26.06.2018 in S.B.Civil Writ Petition No.2673/2019.
(3.) The Labour Court-cum-Industrial Tribunal after closing the evidence, had fixed 23.10.2018 as next date for hearing the main applications and both the parties were to address in respect of the dispute, which was raised with respect to the violation of various provisions of the ID Act, while terminating the services of the petitioners-employees.;