RANDHIR SINGH Vs. D.T.C. AND ORS.

JUDGEMENT

(1.) WITH the consent of both the sides, W.P.(C) 1683/2002 was treated as the lead case as in this petition, common order of 24th August, 2001 was assailed on merits.

(2.) IN W.P. (C) 571/2002, execution of the impugned Award was sought by resort to Section 31 of the Industrial Disputes Act with the prayer that petitioner -Randhir Singh be allowed to join the duties and he be paid the back wages.

(3.) SINCE the order impugned in the above captioned three petitions is common one and the challenge to the impugned order and its execution is on the common grounds, therefore, with the consent of learned counsel for the parties, these three petitions were heard together and by this common judgment, they are being disposed of.