RANI SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) As common issues of law and facts are involved in both these writ petitions, they are being disposed of by a common judgment.

(2.) Both these petitions have been filed against the award passed by the Court of learned Presiding Judge, H.P. Industrial Tribunal-cum-Labour Court, Shimla, in Reference No. 36 of 2006, titled as Baldev Sharma and another v. The Area Manager, Bata India, vide which, learned Tribunal while answering the Reference made to it by the appropriate Government, granted the following relief to the petitioners therein:

(3.) Cwp No. 4993 of 2011 has been filed by Bata India Limited, i.e. the employer, whereas CWP No. 8419 of 2010 has been filed by the claimants before the learned Court below. During the pendency of the petition, claimant/petitioner Baldev Sharma died and his legal representatives were brought on record.