CHANDULAL CHUNILAL AND CO Vs. BHUPENDRA D MANIAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of the parties. Respondent waives service. Heard the learned Counsel for the parties.

(2.) Both these petitions can be disposed of by a common order. The petitioners in both these petitions are challenging same order in their respective petitions.

(3.) The petitioner in Writ Petition No. 194/2007 is a partnership firm which is registered under the Partnership Act and petitioner Nos. 2 and 3 are partners of the said firm. For the sake of convenience, the said petitioner shall be referred to as "the firm". The respondent in this petition was working with the firm as a clerk. The respondent for the sake of convenience shall be referred to as "the employee".