CHANDRA PRAKASH TIWARI Vs. PADMINI TECHNOLOGIES LTD

JUDGEMENT

(1.) The WP(C) No.8648/2010 has been filed by Shri Chandra Prakash Tiwari son of Late R.N Tiwari and Shri Narender Krishan son of Shri Mitra Nand, petitioners No.1 and 2 respectively against M/s Padmini Technologies Ltd., the erstwhile employer of the petitioners arrayed as the respondent.

(2.) The WP(C) No.733/2011 has been filed by M/s Padmini Technologies Ltd., the employer of Shri Chandra Prakash Tiwari and Narender Krishan who are arrayed as respondents No.2 & 3 to WP(C) No. 733/2011 with the Union of India having been arrayed as respondent No.1.

(3.) Both the afore mentioned writ petitions assail the same impugned award dated 10.9.2010 of the learned Presiding Officer, Labour Court, Kardardooma Courts, Delhi in LCA No.52/2006 whereby Shri Chandra Prakash Tiwari and Narender Krishan employees of Padmini Technologies were awarded a lump sum compensation of Rs.50,000/- and Rs.1,00,000/- lakh respectively towards all their monetary claims and in lieu of reinstatement against M/s Padmini Technologies Ltd.