GURUSON ENGINEERING ENTERPRISES Vs. GIRISHAPPA K .G.

JUDGEMENT

(1.) Heard Sri B. Manjunatha, learned Counsel appearing for the petitioner -Management and Sri V.S. Naik, learned Counsel appearing for the respondent/workman and perused the records.

(2.) Since these two petitions are filed against the judgment and award passed in Ref. No. 6 of 2013, dated 27.9.2014, namely, W.P. No. 45558 of 2015 by the employer and W.P. No. 5761 of 2016 by the workman seeking for grant of back wages they are taken up together for final disposal by consent of the learned Advocates appearing for the parties.

(3.) The facts in brief, which has led to filing of these two writ petitions are as hereunder: