Sibghat Ullah Khan, J. - (1.) Heard learned counsel for the parties.
(2.) First writ petition is directed against award dated 2.9.1997 given by Presiding Officer Labour Court (IV), U.P., Kanpur in Adjudication case no.224 of 1996. The matter which was referred to the Labour court was as to whether the action of petitioner employer awarding the punishment of re-employment without benefit of old services to workman-conductor-respondent no.1 through order dated 24.11.1994 was just and valid or not?
(3.) The second writ petition is directed against award dated 6.10.1997 given by Presiding Officer, Labour Court (IV), U.P., Kanpur in adjudication case no. 225 of 1996. The matter which was referred to the Labour court was as to whether six punishment orders the first one being of 22.10.1993 and the last one of 21.4.1993 passed against respondent no.1 were just and valid or not? The punishments awarded through the said orders were of stopping of increments or reverting the workman to initial pay scale for certain periods. Each punishment order related to the incident of carrying ticket less passengers. The punishment order which was subject matter of the award challenged through the first writ petition related to carrying five ticket less passengers. The six matters which were subject matter of award challenged through the second writ petition related to six instances of carrying ticket less passengers. On each occasion domestic inquiry was held.;