- (1.) In both the writ petitions subject matter pertains to the dismissal of the respondent-workman, therefore, both the writ petitions have been directed to be heard together and as such have been heard together and are being disposed of with the consent of the learned counsel for the parties by this common order.
(2.) W.P.(L) No.2368 of 2017 :- This writ petition is against the order dated 16.02.2017 passed in I.D. Case No.15 of 2014 which is an order on fairness of domestic enquiry whereby and whereunder the Labour Court has held that the management has not conducted the domestic enquiry fairly and after following the principles of natural justice, therefore, the enquiry conducted by the management is declared to be unfair and management has been directed to lead its evidence on merits.
(3.) W.P.(L) No.3321 of 2018 :- This writ petition is against the award passed in I.D. Case No.15 of 2014 dated 15.01.2018 directing therein to compensate the respondent-workman by holding him entitle for compensation of Rs.13,50,000/- that is equivalent to 50% of loss of basic + D.A. of monthly salary.;