D.K. Jain, J. - (1.) Leave granted.
(2.) Since a common issue is involved in both the appeals, these are being disposed of by this judgment.
(3.) The appeals are directed against two separate judgments rendered by the High Court of Judicature at Allahabad, upholding the Awards of: Labour Court (4) Kanpur in I.D. No. 70 of 1997 and Industrial Tribunal (3) Kanpur in I.D. No.46 of 1997, collectively referred to as "the adjudicatory authority", whereby the appellant had been directed to reinstate the respective respondents - namely, Shamim Mirza and Manoj Srivastava, the two workmen, with full back-wages and continuity in service.;