EMPLOYERS IN RELATION TO THE MANAGEMENT OF KUSUNDA AREA OF M/S BHARAT Vs. THEIR WORKMAN SREECHAND PRASAD

JUDGEMENT

(1.) As the instant Writ petitions arise out of the same Award, they are taken up together and are being disposed of by this common order.

(2.) The petitioner in (W.P. (L) No. 2098 of 2012) has approached this Court for quashing of the Award dtd. 22/11/2011 passed by the Central Government Industrial Tribunal No.l, Dhanbad in Reference No. 36 of 2005 whereby and where under the Tribunal has been pleased to answer the Reference in favour of the Respondent-workman holding that he is entitled to be regularized as Instructor in Technical Grade "B" w.e.f. 14/1/1995 with difference of wages and other consequential benefits.

(3.) The petitioner (in W.P. (L) No. 4840 of 2019) has approached this Court for quashing of the judgement dtd. 23/4/2019 passed by the learned Presiding Officer, Labour Court, Dhanbad in M.J. Case No.03/2013 whereby the learned Labour Court, Dhanbad has been pleased to direct payment of dues of wages to the Respondent-workman with other consequential benefits w.e.f. 14/1/1995 as per the Award passed in Ref. Case No. 36/2005 by the learned Central Government Industrial Tribunal No. 1, Dhanbad.