KARSAN SHIVAJI SANGHAR Vs. ASHAPURA MINES CHEM LIMITED

JUDGEMENT

(1.) Being aggrieved with the award dated 23.04.2009 passed by the Labour Court, Bhuj in Reference Case (L.C.B.) No.43/2000, the workman as well as the employer have preferred the respective petitions.

(2.) As both the petitions are arising out of the same award, they are being disposed of by this common judgment.

(3.) For the sake of brevity and convenience, the parties shall be referred to as the "workman" and "employer".