RADHESHYAM CHHATRAPAL Vs. ANIL SYNTHETICS

JUDGEMENT

(1.) The petitioner in SCA No.18319/2003 has challenged the common judgment and order dated 30.8.2003 passed by the learned Industrial Court in Appeal (IC) No.129 of 2002 and Appeal (IC) No.130 of 2002. So far as SCA No.18319/2003 is concerned, it is confined to Appeal (IC) No.129 of 2002, wherein SCA No.18031/2003 is confined to Appeal (IC) No.130 of 2002.

(2.) By the said common judgment and order dated 30.8.2003, the learned Appellate Court allowed the said two appeals which were filed by present respondent company. By the judgment and order dated 30.8.2003, the learned Appellate Court (learned Industrial Court) set aside the judgment dated 21.10.2002 passed by the learned Labour Court in T Application No.157 of 1992 and T Application No.158 of 1992 which were filed by present petitioners.

(3.) In view of the fact that the learned Industrial Court decided said two appeals by common judgment and order and also having regard to the fact that the learned Industrial Court also passed common judgment and order in respect of two applications filed by the workmen and also considering that the facts involved in two cases are almost similar and learned advocates for the contesting parties have made identical submissions in respect of both the matters, the captioned two petitions are decided by this common judgment.