NIRAV SYNTHETICS PVT LTD Vs. RAMANBHAI MULJIBHAI CHAUHAN

JUDGEMENT

(1.) As common questions on law and facts are involved in these petitions, they are disposed of by this common judgment.

(2.) The petitioner of Special Civil Application No. 4514 of 1998 has prayed to quash and set aside the impugned award dated 12.07.1996 passed by the Labour Court, Anand in T. Application No. 410 of 1988, whereby the Labour Court has directed the petitioner to reinstate the respondent with continuity of service and full back wages and also prayed to quash and set aside the order dated 14.02.1997 passed by the Industrial Court, Ahmedabad in Appeal [IC] No. 38, whereby the the said appeal was rejected.

(3.) The petitioner of Special Civil Application No. 3822 of 1998 has prayed to direct respondent no. 1 to reinstate the petitioner with continuity of service and pay full back wages.