MANAGEMENT OF METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD Vs. UNION OF WATER SUPPLY AND SEWERAGE BOARD EMPLOYEES

JUDGEMENT

(1.) Since the issue involved in both the writ appeals is one and the same, they are being heard together and disposed of by way of this common order.

(2.) For the sake of convenience, the facts in W.A.No.15 of 2022 are hereunder discussed.

(3.) W.A.No.15 of 2022 is filed aggrieved by the order passed by the learned Single Judge in W.P.No.16733 of 2021, dated 30. 01.2020.