M.Y.EQBAL, J. - (1.) IN these two writ petitions, since common questions of law and facts are involved, they have been heard together and are being disposed of by this common order. C.W.J.C. No. 4497 of 1997
(2.) IN C.W.J.C. No. 4497 of 1997 the petitioner -Management of Food Corporation of India has challenged the award dated 12.12.1996 passed by the Central Industrial Tribunal No. 1, Dhanbad in Reference No. 108 of 1992 whereby he has answered the reference in favour of the concerned workman. It appears that by order dated 1.10.1992 the Central Government in the Ministry of Labour has referred the following dispute for adjudication : 'Whether the action of the management of Food Corporation of India, in retrenching Shri Hari Nandan Prasad, Ex -Casual Workman, in contravention of Section 25 -F of the I.D. Act, 1947 and denying reinstatement with full back wages and regularization of his service is legal and justified? If not to what relief the concerned workman is entitled to ?'
(3.) THE case of the workman is that he was worked in F.C.I. at Food Storage Depot, Jashidih from 1.6.1980 till 26.2.1983 and completed more than 240 days service within 12 calendar months. But he was stopped from work from 1.3.1993 without any notice, notice -pay and compensation which was illegal and in contravention of Section 25 -F of the I.D. Act. After his retrenchment he filed several representations to the management for his reinstatement but it was not considered.;