- (1.) The present writ petition is directed against common awards passed by the Industrial Tribunal (I), U.P. at Allahabad dated 31st of January, 1997 in Adjudication Case Nos. 142 of 1993, 143 of 1993, 144 of 1993, 145 of 1993, 19 of 1994, 20 of 1994, 23 of 1994, 24 of 1994 and 25 of 1994, in eleven references, in favour of the workmen-respondent Nos. 3 to 13. The respondent No. 2 is the work contractor.
(2.) M/s. Hindustan Cables Ltd., petitioner herein, a Government of India Undertaking, is a company situate at Naini, District Allahabad, was established in year 1987 and production was started in 1990.
(3.) The case of the petitioners is that for the purposes of land scaping and setting up and maintenance of lawns and garden etc., contract was given to contractors including the respondent No. 2 who got it done through their own employees. The workmen respondent Nos. 3 to 13 raised industrial disputes against the termination of their employment which were referred by the State Government under Section 4-K of the U.P. Industrial Disputes Act for adjudication. The State Government referred the disputes by different orders on identical terms - Whether the employers have terminated the services of the workmen w.e.f. 11th January, 1993 validly? If not so, to what relief the concerned workman is entitled?;