AMBUJA CEMENT LIMITED Vs. DEEPAK JERAM JOSHI

JUDGEMENT

(1.) In both these petitions, the concerned petitioner has challenged the Award dtd. 31/5/2017 passed by the Presiding Officer, Labour Court No.1, Junagadh in Reference (T) Case No. 64 of 2001, by which, the Labour Court has given direction to the employer to reinstate the respondent - workman with 50% back- ages.

(2.) The employer has filed Special Civil Application No.17178 of 2017 challenging the said award, whereas, the workman has filed Special Civil Application No.18275 of 2017 challenging the very same award for grant of full backwages.

(3.) Looking to the issue involved in the present petition, learned advocates appearing for the parties jointly requested that these petitions be decided finally at admission stage. Hence, Rule. Learned advocate Mr. U. T. Mishra appearing for the respondent - workman waives service of notice of Rule for the respondent No.1/contesting respondent in both the petitions.