ABHAY MANOHAR SAPRE,J. - (1.) Both these appeals are filed against the final common judgment and order dated 02.07.2007 passed by the High Court of Judicature at Allahabad in C.M.W.P. Nos. 10377 and 10389 of 1998 whereby the High Court allowed the writ petitions filed by the respondent herein and set aside the awards dated 29.08.1996 and 28.02.1997 given by the Presiding Officer, Labour Court (III) Kanpur in Adjudication Case Nos. 136 of 1994 and 129 of 1994 by which the Labour Court held that the termination of the appellants illegal and directed their reinstatement and payment of 50% back wages.
(2.) We herein set out the facts, in brief, to appreciate the issue involved in these appeals.
(3.) The respondent is a unit of the U.P. State Electricity Board (hereinafter referred to as "the Board"). It is known as Kanpur Electricity Supply Company Ltd. (for short KESC). The terms and conditions of the employees working with the respondent are governed by the statutory regulations framed by the Board in exercise of its powers under Section 78 (c) of the Electricity (Supply) Act, 1948.;