- (1.) Both the petitions have been filed by employer U.P. Power Corporation. Workman respondent no.3 in the first writ petition is Murari and workman respondent no.3 in the second writ petition is Shanker Lal.
(2.) Through these writ petitions orders dated 5.8.2006 passed by Deputy Labour Commissioner U.P. Allahabad in letter no.1069 Murari Vs. Chairman U.P.S.R.T.C. and letter no.1070 Shanker Lal Vs. Chairman U.P.S.R.T.C. respectively have been challenged. Both the orders are identical and have been passed under Section 6-H of U.P. Industrial Disputes Act (U.P.I.D.Act). Both the workmen had claimed an amount of Rs.1106266/- each as unpaid wages under the award dated 14.11.1983. Copy of the award is Annexure I to the writ petition.
(3.) Against the award dated 14.11.1983 petitioners had filed writ petition in the form of writ petition no.6657 of 1984 in which stay order was granted on 14.5.1984. However, the same was vacated on 20.7.1994. Writ petition was dismissed on 13.7.2004.;