- (1.) Heard Sri Anoop Kumar Srivastava, learned Additional chief Standing Counsel for the petitioners and Sri Sudhanshu Narayan, learned counsel for the respondents workmen in all the above noted writ petitions.
(2.) All the above noted writ petitions have been filed by the State of U.P. challenging the awards passed by the Presiding Officer, Labour Court, Gorakhpur. The first six writ petitions arises out of impugned common award dated 14.3.2000 passed in Adjudication Case No. 128/91, 129/91, 130/91, 133/91, 134/91 and 135/91. The last three writ petitions arise out of impugned common awards dated 21.2.2000 passed in Adjudication Case No. 248/91, 249/91 and 250/91. Both the above noted common awards have been passed on similar set of facts and on similar grounds and as such with the consent of learned counsel for the parties, the same are being heard together.
(3.) Basic facts involved in all the above noted writ petitions are briefly summarised as under : JUDGEMENT_340_ADJ6_2014_1.html;