SURESH THAKORBHAI PATEL Vs. AGRIMORE LTD

JUDGEMENT

(1.) COMMON questions of law and facts are involved in this group of petitions and hence, they are decided by this common judgment.

(2.) RULE . Learned counsel for the respondent waives service of rule. Learned advocates for the respective parties waive service of notice of rule on behalf of the respondents. With the consent of both the sides, the matters were taken up for final hearing today.

(3.) THE facts in nutshell are that all the petitioners herein were serving with the respondent Agrimore Limited. There was an industrial dispute with respect to termination of the concerned workmen and the individual workmen raised industrial disputes through their union, which were referred to the Labour Court, Valsad which were numbered as Reference (LCV) No.362/2006 to Reference (LCV) No.559/2006. It also appears that there was also a dispute with respect to closure/illegal closure of the petitioner Company for which a dispute was raised by the union, which was also referred to the Industrial Tribunal, Surat, which was numbered as Reference (IT) No.9/2005.