SURENDRA PRATAP SINGH S/O LATE VISHWANATH Vs. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT

JUDGEMENT

(1.) I.A. No.1/2017 has been filed in both the case to condone delay of 13 days in filing the appeals. For the reasons stated in the applications, same are allowed. Delay is condoned.

(2.) These writ appeals are against the two different judgments rendered in two different writ petitions through which the Appellant had challenged two different decisions of the Industrial Tribunal. Yet we are of the view that in dealing with these writ appeals, it is profitable to consider both these matters together having regard to the nexus between the contentions in relation to the basic facts.

(3.) We have heard the learned counsel for the Appellant / Writ Petitioner and the learned counsel for the Respondent / Establishment.