HINDUSTAN CABLES LTD Vs. ADDITIONAL INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) W.P.No.8951 of 1995 is filed by M/s. Hindustan Cables Limited, represented by its Chief General Manager, Hyderabad against the Award, dated 07-12-1994, in I.D.No.414of 1993 of the Additional Industrial Tribunal-cum Additional Labour Court, Hyderabad.

(2.) W.P.No.26587 of 1995 is filed by the workman challenging the same Award in I.D.No.414of 1993, dated 07-12-1994, to the extent of not being granted back-wages while seeking consequential direction to the management to pay back-wages from the date of removal till the date of the Award.

(3.) Since both the writ petitions are filed against the same award in I.D.No.414 of 1993, dated 07-12-1994, they are being disposed of by a common order.