S.N.Pathak, J. - (1.) Heard learned counsel for the parties.
(2.) As common question is involved in both these writ petitions, they have been taken up together and are decided by this common order.
(3.) Petitioner in W.P.(L) No. 527 of 2005, the employer-Management, has prayed for quashing the Award dated 20.07.2004, passed by Central Government Industrial Tribunal No. 1 at Dhanbad in Reference Case No. 156 of 2001 whereby and whereunder the Award of reinstatement with 25% backwages has been awarded in favour of the concerned workman with effect from 08.02.1997 and reference has been answered against the petitioner Management. Respondent in W.P.(L) No. 527 of 2005, the workman, has filed W.P.(L) No. 4963 of 2007 with a prayer for a direction upon the respondent-Management to pay full pay/ backwages from the date of termination from service till the date of actual payments with interest so fixed by this Court and other consequential benefits upon re-instatement in service in pursuance of Award dated 20.07.2004 in Reference No. 156/2001, passed by the Presiding Officer, Central Government Industrial Tribunal No. 1, Dhanbad. Petitioner-workman has further prayed for quashing last part of the Award dated 20.07.2004, passed in Reference No. 156/2001 by Central Government Industrial Tribunal No. 1, Dhanbad whereby only 25% backwages has been allowed upon re-instatement of the petitioner-workman in service from the date of stoppage of the petitioner-workman from service i.e. 08.02.1997 in view of the fact that Tribunal has held retrenchment/ termination of the workman from service of the respondent as illegal.;