ASHRAF KATHAT Vs. JUDGE LABOUR COURT

JUDGEMENT

(1.) Since common question of law and facts are involved in both petitions, hence with the consent of counsel for the parties, both the matters taken up for final disposal and the same are being decided by this common order.

(2.) For convenience, the prayer mentioned in S.B. Civil Writ Petition No. 7758/2012 is taken into consideration.

(3.) Instant petition has been filed by the petitioner with the following prayer:-