UNIFLEX CABLES Vs. MAHESH P. THAKKAR & 1

JUDGEMENT

(1.) These petitions, arising in common back-ground, have been heard together and are being finally disposed of by this common judgement.

(2.) Special Civil Application Nos. 20070/2005 and 20066/2005 are preferred by Uniflex Cables, the employer for quashing and setting aside the impugned award dated 01.01.2005 passed by the Labour Court, Valsad in reference L.C.B. No. 192/1990, whereas Special Civil Application Nos. 8094/2005 and 8095/2005 are preferred by the employees against the award of the Labour Court.

(3.) We may notice the facts as emerging from the record of Special Civil Application No. 20070 of 2005: