GRINDWELL NORTON LIMITED Vs. CHAIRMAN-CUM-PRESIDING OFFICER

JUDGEMENT

(1.) The writ petition No.21411 of 2006 is filed under Article 226 of the Constitution of India, seeking the following prayer:-

(2.) The writ petition No.25556 of 2006 is instituted under Art. 226 of the Constitution of India, praying the relief as under :-

(3.) The petitioner-Company in the writ petition No.21411 of 2006, had challenged the award dtd. 30/11/2006 in I.D No.135 of 2003 passed by the 1st respondent by invoking Sec. 2-A(2) of Industrial Dispute Act, 1947 (hereinafter referred as the 'Act'). Dissatisfied with the very same award, the respondent No.2-Workman, had also filed W.P No.25556 of 2006 and sought his reinstatement with continuity of service, attendant benefits and back wages.