PURNIMA MOHANAN Vs. UNITOP ENGINEERS PVT. LTD.

JUDGEMENT

(1.) THESE two petitions have been filed by the employer i.e. S.C.A. No.12535 of 2000 and the work -person i.e. S.C.A. No. 1462 of 2001. In both these petitions the subject matter of challenge is the award dated 19.05.2000, which both the parties have challenged for their respective reasons. In addition thereto, the work -person's petition contain one more challenge to the first part award and order dated 08.10.1999 produced at page no.16 in S.C.A. No.1462 of 2001, whereunder the Court came to the conclusion that the inquiry conducted against the work -person was just, proper and legal.

(2.) FACTS leading to filing these two petitions, as could be culled out from the respective memo of the petitions, deserve to be set out as under.

(3.) THE parties will be referred to in this common judgment as their respective status i.e. employer and employee for the sake of brevity.