JITENDER KUMAR Vs. DIRECTORATE OF HEALTH SERVICES

JUDGEMENT

(1.) Both these appeals arise out of a set of facts and involve the same question of law and are accordingly being disposed of by this common judgment.

(2.) Lpa No.79/2014 by Jitender Kumar is directed against a judgment dated 6th March, 2013 passed by the learned Single Judge, allowing W.P.(C) No.247/2011 filed by the Directorate of Health Services ("DHS") of the Government of NCT of Delhi ("GNCTD") (Respondent No.1), whereby an Award dated 19th May, 2010 passed by the Labour Court in ID No.1217/2006 in favour of the present Appellant was set aside.

(3.) Lpa No.731/2014, filed by eleven Appellants, is directed against the judgment dated 11th August, 2014 passed by the learned Single Judge, allowing W.P.(C) No.4460/2013, whereby following the order dated 6th March, 2013 passed in W.P.(C) No.247/2011, the Award dated 19th May, 2010, in favour of the Appellants was set aside.