MEHAM COOPERATIVE SUGAR MILLS LIMITED Vs. PRESIDING OFFICER, INDUSTRIAL-CUM-LABOUR COURT, ROHTAK AND ANOTHER

JUDGEMENT

(1.) This order will dispose of the the above cited four writ petitions as common questions of law and fact are involved in them : -

(2.) The facts are taken from CWP No.17241 of 2015 for convenience.

(3.) The Meham Cooperative Sugar Mills Limited has approached this Court under Articles 226 and 227 of the Constitution of India praying that the impugned award of reinstatement of the workman to the previous post of Tubewell Attendant with continuity of service with 50% back wages computed from the date of filing the claim statement on 29th August, 2011 deserves to be set aside and the order of termination dated 4th November, 2000 passed by the Managing Director of the Sugar Mills be held legal and valid.