SURMOUNT LABORATORIES PVT LTD Vs. MINAKSHIBEN C MERCHANT

JUDGEMENT

(1.) We have heard learned counsel Mr J V Japee for the appellant and learned counsel Mr P H Pathak for the respondents.

(2.) The facts of the above two Letters Patent Appeals are though related to different employees of the appellant Company/Industry, the facts of the cases are almost similar and as common question of facts and disputes are involved, we have heard them together and adjudicate the same by way of this common judgment.

(3.) In LPA No.877 of 2006 the appellant has challenged the order dated 20.6.2006 passed by the learned Single Judge in Special Civil Application No.10265 of 2006 and the order dated 28.4.2005 passed by the Labour Court, Bharuch in Reference (L.C.B.)No.171 of 2000. Likewise, in LPA No.878 of 2006 the appellant has challenged the order dated 20.6.2006 passed by the learned Single Judge in Special Civil Application No.10266 of 2006 and the order dated 28.4.2005 passed by the Labour Court, Bharuch in Reference (L.C.B.)No.170 of 2000 directing to reinstate the respondents in service with full back wages.