TRUMAC ENGINEERING CO LTD Vs. KATHIRIYA MAGAN BHANABHAI

JUDGEMENT

(1.) Since in both these matters, common question is involved and there is challenge to the common order, they are being considered together.

(2.) Special C.A.No.1060/01 is preferred by the principal employer challenging the order of reference made by the Asst.Labour Commissioner for reinstatement of the concerned workman.

(3.) Special C.A.No.1515/01 is preferred by the contractor challenging the very decision of the Asst.Labour Commissioner for making reference to the labour court for adjudication on the aspect of reinstatement.