SATISHKUMAR PRABHUDAS MADLANI Vs. TALUKA PANCHAYAT

JUDGEMENT

(1.) AS in both the appeals, inter-connected common questions arise and, in any case, they are arising from the same petition ­ Special Civil Application No.5957 of 1995, both are considered simultaneously.

(2.) LETTERS Patent Appeal No.914 of 2006 is directed the order passed by the learned Single Judge dated 26.8.2005 below Civil Application No.3900 of 2005 in SCA No.5957 of 1995, whereby the learned Single Judge of this Court dismissed the application.

(3.) WE shall address the respondent of Special Civil Application as 'workman' and the petitioner of Special Civil Application as 'employer', for the sake of convenience, without considering the applicability of the Industrial Disputes Act or otherwise.