MANPAT RAM Vs. JUDGE LABOUR COURT, BHARATPUR

JUDGEMENT

(1.) Both the writ petitions are heard together and they are being decided by this common order.

(2.) The petitioner in S.B. Civil Writ Petition No.9585/2013 had raised a dispute before the learned Labour Court while in S.B. Civil Writ Petition No.5765/2012, the respondents before the learned Labour Court had challenged the award.

(3.) Vide award dated 03.11.2011, learned Judge, Labour Court, Bharatpur has, after recording the submissions of the counsel for the petitioner workman that he is only challenging the order of removal dated 18.10.1984 on the ground of quantum of punishment and no other aspect, proceeded to deal with the case accordingly.