- (1.) This order will dispose of C.W.P. No. 2034 of 2007 and C.W.P. No. 8802 of 2007.
(2.) In C.W.P. No. 8802 of 2007, filed by the Municipal Corporation, Faridabad, award dated 29.11.2005, Annexure P-3 has been challenged to the extent of direction for reinstatement of the workman with 20% backwages.
(3.) In C.W.P. No. 2034 of 2007 filed by the workman, challenge is to denial of full backwages in the said Award.;