BRITISH INDIA CORPORATION Vs. COLLECTOR

JUDGEMENT

(1.) Heard Sri Chandra Bhan Gupta, learned counsel for the petitioner, Dr. Madhu Tandon, learned standing counsel for the Respondent Nos. 1,2,3 and 5 and Sri S.N. Dubey, learned counsel for the Respondent No.4. No one appears for the respondent No.6.

(2.) In Writ Petition No. 12195 of 2012 the petitioner has challenged the order dated 24th January, 2012 passed by Respondent No.2 under Section 6 H (1) of the U.P. Industrial Dispute Act, 1947 (hereinafter referred to as the U.P. Act) directing the petitioners to pay to the Respondent No.3 Sri Lal Mohan Verma (workman) a sum of Rs. 74,484/- in satisfaction to the award dated 16th March, 1988 passed in adjudication Case No. 276 of 1980 and 41 of 1982. In writ petition No. 3363 of 2013 the petitioner has challenged the order dated 3.12.2012 passed by the Deputy Labour Commissioner under Section 6H (1) of the U.P. Industrial Dispute Act, 1947 for payment of Rs. 1,68,186/- to the respondent No.4 for the period 1.6.2010 to 31.5.2012 with reference to the same award as aforenoted.

(3.) Since common question of fact and law are involved in both the writ petitions, as such, both the writ petitions are heard together and decided with the consent of the learned counsel for the parties. The Writ Petition No. 3363 of 2013 is treated to be leading writ petition.