INSTITUTE FOR PLASMA RESEARCH Vs. MUNNIBEN HIRALAL SOLANKI

JUDGEMENT

(1.) Heard Mr. Shukla, learned advocate for the petitioner in Special Civil Application No.8683 of 2008 and Special Civil Application No.10500 of 2008 and Mr. Mishra, learned advocate for the respondent workmen/union. So far as Special Civil Application No.3780 of 2008 and Special Civil Application No.3890 of 2008 are concerned, heard Mr. Mihsra, learned advocate for the petitioner union and Mr. Shukla, learned advocate for the respondent institute.

(2.) Captioned petitions have been taken out in respect of claim against two separate orders passed in two different / separate proceedings.

(3.) For the aforesaid purpose, it would be appropriate to turn to certain facts involved in the cases.