Ravi S. Dhavan, J. - (1.) Against a common cause of dismissal of a doctor from an industrial establishment, the workman and the employer, arc at issues in seven writ petitions before the High Court. Six writ petitions have been filed by the employer and one on behalf of the workman. Three writ petitions, two by the employer and one on behalf of the workman, challenge two awards arising out of adjudication proceedings, in an industrial dispute, when the doctor of the establishment saw an order of dismissal. The employer is the Cawnpore Sugar Works Ltd ; it has two establishments one at Padrauna and the other at Kathkuiyan, both in eastern U. P. The workman is Dr. B. P. Mohindra, a doctor employed by the concern aforesaid. The three writ petitions, amongst the seven, have been heard together and are being considered by this Court by a common judgment. The other four writ petitions relate to matters consequential to the award on orders of the Labour Court computing monetary benefits which the workman may be entitled to in pursuance of the award t these four writ petitions have been considered together by another common judgment.
(2.) Now the, aforesaid, three writ petitions, two by the employer and one on behalf of the workman are being considered upon an issue of writ of certiorari by the Court, in this judgment.
(3.) In these cases the two impugned awards of the Labour Court were delivered in one case 20 years ago and the other 19 years ago. The three writ petitions have been pending since 18 years and a set of another four writ petitions since the last fifteen to seventeen years. The dispute is between the same employer and employee. The nexus of the dispute is the order of reference which was referred for adjudication to the Labour Court, Gorakhpur, as Adjudication Case No. 8 of 1971 (Central) in pursuance of Section 10 (1) (c) of the Industrial Disputes Act, 1947. The reference was made by the State Government by its' order No. 2906 (Shra-Aa)/36-Shram (ka)-C.P. (GR),/68 dated 16 June 1971. The other reference was registered as Order No. 3147 (Shra-Aa)/36-Shram (ka)-C. P. 14 (OR)/ 69 dated 13th July 1971.;