EXECUTIVE ENGINEER Vs. SHRI DINESH AND ANOTHER

JUDGEMENT

(1.) Heard finally with consent.

(2.) This order will govern disposal of WP Nos. 3307/17, 3422/17, 3425/17, 3434/17, 4130/17 and 4131/17 since it is jointly submitted by counsel for all the parties that all these writ petitions involve same issue on identical facts situation and the award of the Labour court which are under challenge are also similar.

(3.) For convenience, the facts have been noted from WP No. 3307/17.