(1.) The petitioner, i.e. Institute of Home Economics in W.P.(C) No.8502/2011 (hereinafter referred to as petitioner/Management) and the petitioner, i.e. Prem Pal in W.P.(C) No.440/2014 (hereinafter referred to as respondent/workman) have filed the petitions under Article 226 of the Constitution of India, seeking quashing of the impugned Award dated 07.05.2011 passed by the Presiding Officer, Labour Court XI, Karkardooma Courts, Delhi (in short, called the Labour Court) in I.D. No.10/2006, wherein both the parties have challenged the same Award, on the grounds involving the similar question of facts and law. This judgment shall govern the disposal of both the writ petitions.
(2.) I have heard the learned counsels for the parties and have also gone through the written synopsis filed by them.
(3.) The claim of the workman and written statement of the Management, as noticed by the Labour Court, are as follow:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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