- (1.) HEARD learned Counsel for the parties.
(2.) SINCE both appeals arise from the same impugned judgment, the matters are being heard and decided together by this common order. After going through the reasons given in the impugned judgment, we are of the considered opinion that all aspects have been considered by the learned Single Judge and thereafter rightly the writ petitions have been dismissed with respect to the labour dispute for which reference has been made by the appropriate Government to the Labour Court in view of the fact that the labourers' contention was that they are entitled to serve the Appellant -organization and the contention of the Appellant is that the labourers were though employed but after transfer of the entire unit to the new company, the relationship of employer and employee ceased to exist in view of Section 25FF of the Industrial Disputes Act, 1947 and it is also contended that fresh appointment was given by the new company to these employees and therefore, they have no right to claim their service in the Appellant -organization.
(3.) FROM the averments made by the parties, it is clear that there is dispute and therefore the learned Single Judge has rightly dismissed the writ petitions. We are in agreement with the views expressed by the learned Single Judge. Therefore, both the appeals preferred by the Appellant are dismissed.;