CHAIRMAN CUM MANAGING DIRECTOR Vs. C. R. CHAKRAVARTY

JUDGEMENT

(1.) Heard.

(2.) This order will govern disposal of WP No.14121/2017 and MP No.2308/2018 as it is jointly submitted by counsel for the parties that in both these petitions the award of the CGIT (Central Government Industrial Tribunal Cum Labour Court) dated 24/04/2017 directing reinstatement of the workman with full back wages is under challenge.

(3.) For convenience, parties are referred to as workman and employer.