R.H.Zaidi, J. - (1.) Heard Mr. S. N. Verma. senior advocate for the petitioners, V. K. S. Chaudhary, senior advocate, who has appeared for the contesting respondents as well as the learned standing counsel.
(2.) In all these petitions, common questions of law and fact are involved, they were, therefore, heard together and are being disposed of by this common judgment, Writ Petition No. 11665 of 1998 shall be the leading case.
(3.) By means of all these petitions filed under Article 226 of the Constitution of India, petitioners, mainly pray for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 23.12.1997, contained in Annexure-10 to the writ petition, passed by respondent No. 1, the Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Kanpur.;