ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) These appeals are directed against the final judgment and order dated 29.08.2018 passed by the High Court of Judicature at Bombay in W.P.(C) Nos.3150/2017, 3188/2017 and 3189/2017 whereby the High Court disposed of the writ petitions filed by the appellant herein and upheld the award dated 02.03.2017 passed by the Industrial Tribunal, Maharashtra, Mumbai in Reference (IT) No.15 of 2006.
(3.) In order to appreciate the issues involved in these appeals, few facts need mention hereinbelow.;