BHIWANI CENTRAL COOP. BANK LTD.& ANR. Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL CUM LABOUR COURT & ANR

JUDGEMENT

(1.) This order disposes of two petitions bearing CWP No. 10354 of 2015 titled 'Risal Singh through his LRs. v. Bhiwani Central Coop. Bank Ltd.& Ors.' and CWP No. 21821 of 2013 titled 'Bhiwani Central Coop. Bank Ltd.& Anr. v. Presiding Officer, Industrial Tribunal Cum Labour Court and Anr.'.

(2.) The management pleads that the award be set aside when it offers reinstatement but without back wages. The workman states that he should be reinstated with full back wages.

(3.) I have heard both the parties on the moot points at some length.