HITESH KUMAR VERMA Vs. NAV BAHAR

JUDGEMENT

(1.) XXXXXXXXX.

(2.) THESE two writ petitions involve more or less similar set of facts and are being

(3.) W . P. (C) 929 of 2011 by the same Petitioner challenges the Award dated 22 May 2010 of the Labor Court allowing the claim of the Respondent workman Shri Chander Pal in DID No. 130 of 2006 and directing the Petitioner to compensate him in the sum of Rs. 75,000/ - in lieu of reinstatement.