- (1.) This order will dispose of above mentioned two petitions bearing C.W.P. Nos. 15188 and 15758 of 2011, as common questions of law and facts are involved.
(2.) Respondent No. 2-workman in C.W.P. No. 15188 of 2011 was allegedly enegaged as electrician, whereas in C.W.P. No. 15758 of 2011, respondent No. 2-workman was engaged as Mechanic.
(3.) The facts, in detail, have been extracted from C.W.P. No. 15188 of 2011.;