UNICHEM LABORATIES LTD Vs. SANJAY GOYAL

JUDGEMENT

(1.) The factual and legal matrix involved in M.P. No.2653/2018 filed by the employer/petitioner and M.P. No.1984/2018 filed by the employee/petitioner are the same and so is the order under challenge in both the petitions which are thus analogously heard and decided by this common order.

(2.) Supervisory jurisdiction of this Court under Article 227 of the Constitution of India is invoked assailing the award dated 19.01.2018 passed by Labour Court No.1, Gwalior in Case No.COC-02/A/ID Act/2015 answering the reference of termination of services of respondent in favour of respondent/workman after holding the sales promotion employee respondent to be a workman u/S.2(s) of the Industrial Dispute Act (for brevity "I.D. Act") and directing reinstatement without backwages.

(3.) Learned counsel for petitioner is heard.