DISTRICT EDUCATION OFFICER Vs. BAPU LAL & ANOTHER

JUDGEMENT

(1.) All these writ petitions arise out of the impugned Award passed by the Labour Court. The Department has filed the writ petitions for setting-aside the impugned Awards whereas the workmen have filed the writ petitions seeking modification of the impugned Awards by way of granting the relief of reinstatement and back wages. Since identical questions of facts and law are involved, these writ petitions are being decided by this common order taking SBCWP No. 694/2003 as the leading case.

(2.) The facts and circumstances giving rise to SBCWP No. 694/2003 are that reference having been made, the workman filed a claim petition before the Labour Court. The Labour Court, after appreciating the evidence, passed the impugned Award and directed the department to pay a sum of Rs. 15,000.00 to the workman. Petition-department has filed the writ petition for setting aside the impugned Award dated 3.11.2001. Hence this writ petition.

(3.) I have heard learned counsel for the parties and perused the record.