DINESH PAL SINGH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Arguments in Writ-C No.30049 of 2016 were heard and judgment was reserved on 16/5/2023, whereas arguments in Writ-C No.30052 of 2016 were heard on 18/5/2023 and the judgment was reserved on the same day noting the fact that the controversy involved in the writ petition heard later was identical to the writ petition heard earlier.

(2.) Both the learned counsel jointly agree that exactly identical questions are involved in both the writ petitions and even the notes and case law supplied by both the learned counsel, according to them, would cover controversy of both the cases. Therefore, both the writ petitions are being decided by a common judgment. For the sake of convenience, Writ-C No.30049 of 2016 is being treated as the leading case.

(3.) This petition has been filed challenging the impugned award dtd. 10/9/2015, published on the notice board on 5/5/2016 passed by the Presiding Officer, Industrial Tribunal (4), U.P., Agra with a further prayer in the nature of mandamus commanding the respondent no.3 to reinstate the petitioner on the post of Clerk Grade-III along with 50% back-wages and pay him salary according to law as and when due in future.