MUNICIPAL CORPORATION FARIDABAD Vs. SIRI NIWAS

JUDGEMENT

(1.) Both these appeals involving similar questions of fact and law were taken up for hearing together and are being disposed of by this common judgment.

(2.) The factual matrix of the matter, however, is being noticed from Civil Appeal No. 1851 of 2002.

(3.) The Appellant is in appeal before us being aggrieved by and dissatisfied with the judgment and order dated 3-5-2001 passed by the learned Single Judge of the Punjab and Haryana High Court in CWP No. 624 of 2000 whereby and whereunder the writ petition filed by the respondent herein, questioning an Award dated 13-8-1999 passed by the Industrial Tribunal, Faridabad, was allowed.