Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) The petitioners were muster roll employees in the erstwhile U.P. State Electricity Board (now U.P. Power Corporation Ltd.). Their services were terminated vide order dated 14.12.1978 passed by the Executive Engineer, Electricity Transmission (Erection Unit), U.P. Power Corporation Ltd., B-22/163, Vinayaka, Bhelupur, Varanasi. Industrial disputes were raised by them challenging termination of their services which were registered as Adjudication Case Nos. 64 of 1997 to 69 of 1997. The Labour Court after hearing the parties by common award dated 18.11.97 (published on the notice board on 29.4.98) granting relief of reinstatement with continuity of service and back wages only to Sri Devendra Kumar, Jagdish Yadav and Chandra Prakash w.e.f. 26.7.97, Sri Satendra Kumar and Rajesh Kumar w.e.f. 28.7.97 and Sri Ram Prakash w.e.f. 29.7.97.
(3.) Aggrieved by the impugned awards of the Labour Court in aforesaid adjudication cases, the respondents filed W.P. No. 26325 of 1998 and other connected writ petitions of which W.P. No. 26325 of 1998 was treated as the leading case which was dismissed vide judgment and order dated 14.3.2002. The respondents challenged the judgment before the Hon'ble Apex Court in Civil Appeal No. 1343 of 2003 U.P. State Electricity Board versus Rajesh Kumar which was also dismissed vide order dated 18th December, 2003.;