(1.) WITH respect to the pleadings in the OMPs and the reply filed, the position which emerges is that the learned Arbitrator appointed by the Competent Authority of BSNL concluded arguments in the two Claim Petitions filed by the appellant on October 06, 2004 and reserved the matter to pronounce the award.
(2.) THE award was not pronounced by the learned Arbitrator Shri A.K.Jain, and on September 14, 2007, he called the parties for some clarifications and kept on deferring the matter till February 16, 2008 when he once again reserved the matter to pronounce the awards.
(3.) CHALLENGE to the two awards, vide OMP No.771/2010 and OMP No.772/2010 has been decided by the learned Single Judge vide composite order dated July 04, 2012.