- (1.) In both the above writ petitions, the petitioner is one and the same. Since the facts and circumstances and the question of law connected to both being similar, a common order is passed in both the above writ petitions.
(2.) So far as the W.P. No. 11046 of 1991 is concerned, the petitioner prays to issue a writ of certiorari or any writ or order or direction in the nature of a writ calling for the records relating to the Award dated March 21, 1991 and made in I.D. No. 1075 of 1989 on the file of the first respondent and quash the same.
(3.) So far as the other Writ Petition No. 11047 of 1991 is concerned, the petitioner has prayed to issue the writ of certiorari or any writ or order or direction in the nature of a writ calling for the records relating to the Award dated March 19, 1991 and made in I.D. No. 880 of 1989 on the file of the first respondent and quash the same.;