LUPIN LABORATORIES Vs. J P GAIKWAD

JUDGEMENT

(1.) These two writ petitions are challenging the orders passed by the Presiding Officer, Labour Court, Aurangabad in Reference (I.D.A.) No. 207/1989 decided on November 16,1995 whereby the learned Presiding Officer directed the first party (i) i.e. the Manager, Lupin Laboratories Limited, MIDC, Chikalthana (hereinafter referred to as" Lupin Laboratories Ltd.") to reinstate the second party i.e. Jayashri Popat Gaikwad (hereinafter referred to as "Jayashri Gaikwad") within a period of one month from the date of publication of the award and directed party No. 1 (ii), the Director, Indtek Consultant, Aurangabad (hereinafter referred to as Indtek Consultant) to pay party No. 2 Jayashri Gaikwad full back wages with continuity of service till the date of award within a month, in addition to pay her Rs. 500/- towards special compensation.

(2.) The two writ petitions are filed because Lupin Laboratories Ltd. was directed to reinstate Jayashri Gaikwad and Indtek Consultant was directed to pay back wages with continuity of service and special compensation.

(3.) Both these petitions raise same questions of law and facts.