CENTRAL INSTITUTE Vs. ISHWAR SINGH

JUDGEMENT

(1.) Both these Letters Patent Appeals arising out of adjudication of Civil Writ Petitions No.9204 and 12300 of 2010 vide judgment dated 12.3.2012 passed by Hon'ble Single Bench of this Court are being taken up together as these are inter-connected.

(2.) LPA No.253 of 2013 has been filed by the appellant i.e. Central Institute For Research on Buffaloes, Hisar (hereinafter referred to as, the Management) whereas LPA No.287 of 2013 is preferred by Ishwar Singh (hereinafter referred to as, the workman). The Management seeks setting aside of the impugned judgment dated 12.3.2012 whereby the workman has sought modification therein seeking back wages in addition to his reinstatement already ordered.

(3.) Put in a narrow compass, facts so far as necessary for decision of these appeals, are as below: