ABHAY MANOHAR SAPRE, J. - (1.) These appeals are directed against the final judgment and orders dated 29.11.2007 and 05.02.2008 passed by the High Court of Judicature at Allahabad in C.M.W.P. No. 4435 of 1999 and C.M. Review Application No. 1098 of 2008 respectively whereby the High Court allowed the writ petition filed by respondent No. 1 herein and dismissed the review petition filed by the appellant herein.
(2.) A few facts need mention hereinbelow for the disposal of these appeals.
(3.) Pursuant to the industrial reference made by the State of U.P. under Section 10 of the Industrial Disputes Act, 1947 (hereinafter referred to as "the ID Act") to the Industrial Tribunal, Meerut for deciding the legality and correctness of the termination order of the appellant (workman) passed by respondent No. 1 (employer), the Industrial Tribunal, by award dated 27.06.1998 (Annexure-P-8) answered the reference in appellant's favour and directed his reinstatement in service with payment of back wages in Adjudication Case No. 137 of 1995.;