Arijit Pasayat, J. - (1.) These appeals involve identical issues and are, therefore, disposed of by this common judgment.
(2.) Andhra Pradesh State Road Transport Corporation (in short the Corporation) calls in question legality of the judgments rendered by the High Court holding that the respondent in each of the appeals was entitled to back-wages.
(3.) A brief reference to the factual position which is almost undisputed would suffice : Respondents who claimed to be employee of the appellant-Corporation claimed before the Labour Court, Hyderabad (in short the Labour Court) that their services were illegally terminated. Reference was made by the State Government under the Industrial Disputes Act, 1947 (in short the Act).;