METAL EQUIPMENT Vs. P VENKATESWAR RAO

JUDGEMENT

(1.) W.P.'No. 14900/96 is filed by the writ petitioner-Management questioning the award made by 2nd respondent in I.D. No. 417/93, dated 19-12-1995 as bad in law and unenforceable and for such other appropriate reliefs.

(2.) W.P.No. 12193/98 is filed by the 1st respondent in W.P.No. 14900/96, the workman, praying for issuance of an appropriate writ, order or direction more in the nature of writ of certiorari calling for the records in I.D.No. 417/93, dated 19-12-1995 on the file of Labour Court-Ill, Hyderabad and quash the award in I.D.No.417/93 as illegal and arbitrary and opposed to principles of natural justice to the extent of not granting backwages and pass such other suitable orders.

(3.) Thus, against the same award, the Management filed the first Writ Petition questioning the very reinstatement itself and the workman filed the second Writ Petition so far as it relates to negativing of backwage is concerned.