EXECUTIVE ENGINEER Vs. CHANDRAKNAT K JOSHI

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) In Special Civil Application No. 5426 of 1994, the petitioner-Board has brought under challenge three orders passed by the Labour Court, as under :-

(3.) These three orders have been challenged by the petitioner-Board in Special Civil Application No. 5426 of 1994. In Special Civil Application No. 3600 of 1994, the respondent-workman has prayed for issuance of writ of mandamus with a direction to the respondent no. 1 and 2 therein to reinstate the petitioner in his service, in pursuance to an order dated 26th May, 1992 and also to direct the respondents to pay all monetary and non-monetary benefits, as if the services of the respondent-workman were not terminated and it is also further prayed in the said petition to direct the respondent no. 3 to enforce the recovery certificate dated 14th September, 1993 [Annexure E to the said petition] and also prayed for issuance of direction to pay sum of Rs. 1,68,618. 15 paise to the petitioner with 12% interest with effect from 14th September, 1993.