DECCAN CHRONICLE Vs. G PEDDA REDDY

JUDGEMENT

(1.) W.P.No. 27736 of 1995 is directed against the award, dated 20-4-1995 in I.D.No 392 of 1993 passed by the Addl. Industrial Tribunal-cum-Addl. Labour Court, Hyderabad, wherein, the writ petitioner herein was directed to reinstate the 1st respondent herein into service with full back wages, continuity of service and other attendant benefits whereas, W.P.No. 23013 of 1995 is filed against the order, dated 22-4-1995 in M.P. No. 19 of 1994 passed by the Addl. Industrial Tribunal-cum-Addl. Labour Court, Hyderabad, wherein, the writ petitioner herein was ordered to pay an amount of Rs. 72,193-16 ps. to the 1st respondent herein towards monetary benefits within one month.

(2.) Since the parties are one and the same in both the writ petitions and the dispute is with regard to the employment of the 1st respondent herein with the writ petitioner, these writ petitions are dealt with by a common order.

(3.) For better appreciation of the facts, the parties are referred to as arrayed in I.D. No. 392 of 1993.