Ashok Bhushan, J. - (1.) These three writ petitions have been filed by the U.P. State Electricity Board (now U.P. Power Corporation) challenging three awards of the labour court dated 20th December, 1995 directing for reinstatement of the respective respondents along with the payment of an amount of Rs. 8000/- towards back wages All the writ petitions raise common questions of law hence have been heard together and are being disposed of by this common judgment.
(2.) Heard Sri Arvind Kumar, learned counsel for the petitioners and Sri Rakesh Pandey appearing for the respondents.
(3.) Brief facts giving rise to writ petition No. 23863 of 1996 are :;