EXECUTIVE DIRECTOR , SHRI RAM FERTILIZERS AND CHEMICALS Vs. PRESIDENT, SHRI RAM KHAD PROGRAM EMPLOYEES UNION

JUDGEMENT

(1.) Since common question of law and facts are involved in these writ petitions, hence, with the consent of counsel for the parties, arguments have been heard together and both the writ petitions are being decided by this common order.

(2.) For the sake of convenience, the facts pleaded and the prayer mentioned in S.B. Civil Writ Petition No.14231/2021 are taken into consideration.

(3.) The instant writ petitions have been preferred with the following prayer:-