GOPALBHAI RAMBHAI PARMAR Vs. FULLERTON INDIA CREDIT COMPANY

JUDGEMENT

(1.) Both these petitions have been arisen out of the same award dtd. 29/5/2017 passed below Exhibit 94 in Reference (T) No. 34 of 2010 by the learned Labour Court, Junagadh (hereinafter be referred to as "the Labour Court") whereby the Labour Court has allowed the reference and directed the respondent - company to reinstate the petitioner - workman with continuity of service on his original post without back wages.

(2.) Special Civil Application No. 18705 of 2017 is filed by the petitioner - workman under Articles 226 and 227 of the Constitution of India for the following reliefs.

(3.) Special Civil Application No. 22222 of 2017 is filed by the petitioner - Company under Articles 226 and 227 of the Constitution of India for the following reliefs.