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Judgment
5 paragraphs · 160 wordsKurian, J.—Leave granted.
The appellants are aggrieved since they have been allegedly discriminated in the matter of reference of their disputes to the Labour Court for adjudication. According to the appellants, in the cases of similarly situated persons, without any objection with regard to the delay, the Government has referred their cases for adjudication. Some of the cases are pointed out in the additional reference filed in I.A. No.3/2015. One is order dated 1.10.2014 and there are references to Awards dated 14.11.2013 and 12.4.2014.
In view of the above, the appeals are disposed of with a direction to Respondent No.1 that in case disputes in the case of similarly situated persons have been referred for adjudication before the Labour Court, the cases of the appellants shall also be considered for reference, ignoring the objection in the matter of delay.
Needful be done within two months from the production of a copy of this judgments.
No costs.