S.RAJU Vs. SPECIAL DEPUTY COMMISSIONER OF LABOUR

JUDGEMENT

(1.) Since the issues involved in these Writ Petitions are one and the same, they have been clubbed together, heard together and are being disposed of by this Common order.

(2.) The Management as well as the workman have filed separate Writ Petitions, namely W.P and W.P(MD)No.8987 of 2018 respectively. filed by the petitioner/management is against the rejection of the approval petition filed under Section 33(2) (b) of the Industrial Disputes Act.

(3.) whereas the workman has filed the writ petition, namely, seeking monetary benefits based on the rejection order passed by the Special Deputy Commissioner of Labour, in an application filed under Section 33(2)(b) of the Industrial Disputes Act.