JOGINDER SINGH Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) The present order shall dispose of two writ petitions being CWP No. 5170 of 1986 and CWP No. 9004 of 1987 as the same facts and common questions of law are involved in the two cases.

(2.) For the sake of convenience, the facts are taken from CWP No. 5170 of 1986.

(3.) Petitioner-workman Joginder Singh has approached this Court through the present writ petition filed under Articles 226/227 of the Constitution of India. The prayer made in the petition is for quashing of the award dated March 3, 1986 passed by the learned Labour Court, Patiala. Copy of the aforesaid award has been appended as Annexure P-4 with the present petition.