FACTORY MANAGER RAJASHREE CEMENTS Vs. NAEEM PASHA

JUDGEMENT

(1.) SINCE these two writ petitions arise against the same award passed by the Labour Court, Gulbarga, in KID No. 96 of 1989, these two writ petitions are disposed of by this common order.

(2.) W. P. No. 44626 of 1995 is filed by Rajashree Cements challenging the award ordering for reinstatement of its earlier workman, one Naeem pasha while the other writ petition has been filed by the workman against that portion of the award denying back wages and continuity of service while ordering for his reinstatement.

(3.) FACTS will be referred to with reference to W. P. No. 44626 of 1995.