STATE OF PUNJAB Vs. MADAN LAL & ANR

JUDGEMENT

(1.) This order shall dispose of CWP No. 2068 of 1990 and CWP No. 5112 of 1993 (Madan Lal v. State of Punjab & Ors.) as the same are inter- related.

(2.) In CWP No. 2068 of 1990, the State of Punjab seeks quashing of the award dated 6.6.1988 (Annexure P-1) passed by the Labour Court reinstating the respondent-workman with full back wages as also the order dated 30.11.1989 (Annexure P-2) whereby its application for setting aside the ex-parte award has been dismissed, whereas in CWP No. 5112 of 1993,the workman seeks a direction to regularize his services.

(3.) For the purpose of disposal of both these writ petitions which, in a way, have been rendered infructuous because of the subsequent events noticed herein-after, the facts may be briefly noticed.