BHEL RANIPUR Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) All these present petitions involve identical questions of facts and law, therefore, all the petitions were taken up for hearing together and are being disposed of by this common judgment with the consent of learned counsel for the parties.

(2.) To understand the controversy and to examine the impugned Award, facts of Writ Petition (M/S) No. 1097 of 2011 are being taken as a leading case.

(3.) Present petition is filed assailing the Award dated 1.11.2009 passed by the Labour Court, Haridar, whereby Reference was answered by the learned Labour Court in favour of the workman against the employer-I i.e. the petitioner, herein, directing the reinstatement of the workman forthwith, however, without any back-wages.