S.N.PATHAK,J. - (1.) Since both the writ petitions are arising out of same impugned Award dated 20.08.2018 passed in Reference Case No.01/2013, these are taken up together and disposed of by this common order. Prayer in W.P. (L) No. 3152 of 2020
(2.) The petitioner- Management has approached this Court with a prayer for quashing the impugned Award dated 20.08.2018 passed in Reference Case. No. 01/2013 (Annexure-13) by the Presiding Officer, Labour Court, Jamshedpur, whereby and whereunder, he has been pleased to set aside the order of dismissal and consequently, petitioner-Management was directed to reinstate the workman without back wages. Further, prayer has been made for quashing of order dated 24.03.2017 passed in Reference Case No.01/2013, by which the petitioner-Management was given liberty to raise the issue while assailing the interim order dated 24.03.2017 in writ petition being W.P. (L) No.3043 of 2017 vide order dated 11.04.2019. Prayer in W.P.(L) No.1154 of 2019
(3.) The petitioner, who is the workman, has approached this Court with a prayer in the nature of certiorari to modify the impugned Award dated 20.08.2018 passed in Reference Case No. 01/2013 to the extent that reinstatement of workman be made with full back wages along with interest and other benefits. Further, prayer has been made for a direction upon the respondents to reinstate the workman/petitioner to his original place of working at Jamshedpur.;