- (1.) Heard learned counsel for the petitioner and perused the record.
(2.) Being aggrieved against the award passed by the labour court, Saharanpur the Writ Petition No.22623 of 2013 and three connected petition have been filed hence all the four petition are being decided, jointly, by a common order since the controversy in all the petitions are same. The present petition No.22623 of 2013 is being filed against the award dated 17.12.2011 passed by labour court, U.P., Saharanpur in Adjudication Case No.45 of 2009 published on 26.5.2012, annexure 2 to the writ petition the present writ petition on behalf of petitioner has been filed.
(3.) Petition No.22624 of 2013 has been filed against the award dated 15.12.2011 passed by labour court, U.P., Saharanpur in Adjudication Case No.79 of 2008 published on 26.5.2012, annexure 2 to the writ petition.;