POPULAR STEEL Vs. RAJ KUMAR

JUDGEMENT

(1.) At the outset, it may be noted that on 01.02.2019, the parties were granted one final opportunity of six weeks to file their written submissions. However, at the joint request of the learned counsel for the parties, a short adjournment was granted and the matter was listed for today. Today, the learned counsel for the parties have handed over their written submissions in Court itself and, therefore, with the consent of all the parties, the matter has been taken up for final disposal.

(2.) Vide the present petitions under Articles 226 and 227 of the Constitution of India, the petitioner impugns a common Award dated 16.08.2012 passed by the learned Labour Court in respect of two inter- connected industrial disputes filed by two workmen, namely Raj Kumar and Jahangir, who have been arrayed as the respondents in W.P.(C) No.7107/2012 and W.P.(C)No.7108/2012 respectively. Under the impugned Award, the learned Labour Court, after holding the termination of the two workmen as illegal and unjustified, had granted each of them a lump sum compensation of Rs.1,00,000/- in lieu of reinstatement and backwages.

(3.) Since the petitioner impugns a common order passed by the learned Labour Court in respect of two employees who had filed separate claims before it, the present writ petitions are being decided by a common judgment. However, for the sake of convenience, only the facts of W.P.(C) No.7107/2012 are being referred to hereinbelow and the respondents in the two writ petitions are hereinafter being referred to by their respective names, i.e., Raj Kumar and Jahangir.