(1.) W.P. No. 4363 of 2008 is filed by the Management challenging the award passed in I.D. No. 139/2002 dated 09.07.2007 by the Labour Court, Coimbatore, granting reinstatement to the workman with continuity of service and other benefits, but, without backwages and W.P. No. 18531 of 2008 is filed by the workman challenging the very same award insofar as it relates to denial of backwages.
(2.) The facts of the case are:
(3.) Heard both sides.