DIVISIONAL RAILWAY MANAGER NORTHERN WESTERN RAILWAYS, AJMER Vs. JUDGE, LABOUR COURT-CUM-INDUSTRIAL TRIBUNAL, AJMER & ANR

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) A common question of law and fact is involved in both the appeals, therefore, they were heard together and are being disposed off finally by this common order.

(3.) Both the intra-court appeals are directed against the common order of Single Bench dated 15th February, 2007, whereby S.B. Civil Writ Petition Nos. 5864/2006 & 5866/2006 filed by petitioner/appellant against award dated 23rd March, 2006 passed by Labour Court-Cum-Industrial Tribunal, Ajmer, have been dismissed.