MUNICIPAL COUNCIL BHADRAWATI Vs. ARVIND

JUDGEMENT

(1.) Rule, with the consent of the parties, made returnable forthwith and heard.

(2.) The judgment and Order dated 29th September, 2010 passed by the Industrial Court, Chandrapur in Complaint (ULP) No. 47 of 2006 is the subject-matter of challenge in Writ Petition No. 105 of 2010 and the judgment and order dated 29th September, 2010 passed by the Industrial Court, Chandrapur in Complaint (ULP) No. 47 of 2006 is the subject-matter of challenge in W.P. No. 106 of 2011. The Petitioner -Municipal Council has invoked the writ jurisdiction of this Court under Articles 226 and 227 of the Constitution of India.

(3.) Since common issue arises in view of the final direction, which has been issued in the operative part of the impugned judgments and orders, the above petitions are taken up for hearing together and disposed of as such.