BANK OF BARODA Vs. H D DHOBI

JUDGEMENT

(1.) Heard Learned Counsels at length on all issues.

(2.) These two petitions are directed against Award dated 13th April 2000, passed by the Central Industrial Tribunal Vadodara in Reference (IT) No. 10 of 1997 (SCA No.9627 of 2000) and also award dated 13th April 2000, passed by the Central Industrial Tribunal Vadodara in Reference (IT) No.1997 (SCA No.9628 pf 2000). It is prayed that the impugned Award be quashed and set aside and consequential relief be granted

(3.) Before setting out the fact, it has to be stated that the basic facts in both the matters are identical except the date of engagement of the respondent which differ from one petition to another. Similarly, the number of days worked by the respondent in one petition to another petition also differs. However, the basic facts remain the same in both the case. These facts are such that the respondent is not able to controvert them. In those circumstances, both the matters are disposed of by this common judgment.