- (1.) These Appeals are against a common judgment dated 30th June, 1998, where under three appeals were dismissed.
(2.) Briefly stated the facts are as follows : The Appellant has terminated the services of three of its Conductors. Those Conductors had challenged the termination before the Labour Court. The Labour Court had, by three Awards, set aside the termination of all the three workmen and directed reinstatement in all the three cases.
(3.) The Appellant had then filed three writ petitions in the High Court of Madras. All those writ petitions came to be dismissed by a common judgment dated 20th June, 1997. Against that judgment the Appellant had filed three Appeals which were dismissed by the impugned Judgment dated 30th June, 1998.;