WPMS/2406/2023
2023 Latest Caselaw 2519 UK

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                    COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
                order with
               Signatures
                               WPMS No. 2406 of 2023
                               With
                               WPMS No. 2407 of 2023
                               Hon'ble Sharad Kumar Sharma, J.

Mr. S.K. Pal, the learned counsel for the petitioner.

Heard.

Since, both the writ petitions arise out of the same cause of action, though from different awards of Labour Court, therefore, they are clubbed together.

The petitioner, in these two writ petitions, has put a challenge to the award of the labour court dated 07.11.2022, whereby by the judgment rendered by the learned Labour

of 2004 and Adjudication Case No 136 of 2005. As a consequence of the award of 07.11.2022, the petitioners, who were employer, has been directed to remit an amount of Rs. 3 lakhs to each of the workman of two writ petitioners along with interest payable to @ 12%.

Issue notices to the respondents. Steps to serve the respondents be taken by the present petitioner within a period of one week from today.

Subject to the condition that the petitioner deposits a sum of Rs. 3 lakhs each, before the Registry of this Court within a period of one month from today, the execution of the impugned award dated 07.11.2022, as it engages consideration in each of the writ petition would be kept in abeyance.

List after service of notice on the respondent.

(Sharad Kumar Sharma, J.) 25.08.2023

PV