S.N.Pathak,J. - (1.) Heard the parties.
(2.) Since both the writ petitions are arising out of same reference case, these are heard together and are being disposed of by this common judgment.
(3.) In W.P.(L). No. 374 of 2014 the petitioner has prayed for quashing the Award dated 06.09.2013, passed by learned Presiding Officer, Labour Court, Jamshedpur in Ref. Case No. 04 of 2007, whereby the reference has been answered in favour of the Management and against the Workman. In W.P.(L). No. 4737 of 2012, petitioner has prayed for quashing the order dated 07.07.2012, passed by learned Presiding Officer, Labour Court, Jamshedpur in Ref. Case No. 04 of 2007, whereby, he has rejected the application dated 04.05.2012 and 05.06.2010 for summoning the dealing clerk/ competent authority, Employee's Provident Fund Organization. ;