(1.) Both the aforesaid writ petitions are being disposed of by this order, as common questions of law and facts are involved.
(2.) The above writ petitions are maintained by the employer and workman vice-versa against the award dated 14.1.2014 (Annexure P-8) in Reference No.103 of 2007, which was remanded back to the learned Tribunal by this Hon'ble High Court through Civil Writ Petition No.5344 of 2013, decided on 5.11.2013, with a direction to decide Issue No.4 afresh. Thereafter, the learned Tribunal decided Reference No.103 of 2007, vide its order dated 6.10.2012 (Annexure P-1) which is being assailed by both the employer and workman in these petitions.
(3.) The petitioner-Board in this petition has prayed for the following relief :-