P JAYARAMAN Vs. BHARAT HEAVY ELECTRICALS LTD

JUDGEMENT

(1.) COMMON Judgment: The appellant-workman in both the Writ Appeals challenges the common order dated 11. 1. 2001, passed by the Writ Court in W. P. Nos:239 and 1604 of 1995 whereby the learned Single Judge set aside the Award of the Labour Court which directed reinstatement of the appellant without backwages, but with continuity of service, excluding the period of absence which were to be treated as Earned Leave and to be adjusted in future.

(2.) THE brief facts of the case, in a nutshell, for consideration of these appeals, are as follows:-

(3.) WHEN the matter was taken up for hearing on 31. 10. 2008 and 3. 11. 2008, there was no representation on behalf of the appellant-workman and therefore, we have perused the material papers and heard the learned counsel appearing for the first respondent, BHEL.