Arun Tandon, J. - (1.) These all four writ petitions arise out of same award. One by the employers, being Writ Petition No. 51468 of 2003 and others by the workmen, being Writ Petition No. 35586 of 2003, Writ Petition No. 19855 of 2003 and Writ Petition Mo. 21461 of 2004.
(2.) Sri Vijay Ratan Agrawal Senior Advocate, assisted by Sri Vivek Ratan Agrawal, has been heard on behalf of the employer, while Sri K.P. Agrawal Senior Advocate, assisted by Sri Hemant Kumar, has been heard on behalf of the workmen in all the petitions.
(3.) Employer Alstom Limited is a public limited company duly registered under the Companies Act. The workmen were employed as workers in the employment of the company. Their services were terminated on various dates between 22.9.1997 to 20.1.1998 as per the details mentioned in paragraph 5 of the writ petition. The workmen raised industrial dispute against the aforesaid action of the employers. The dispute was referred for adjudication under Section 4K of the Industrial Disputes Act, and was registered as Adjudication Case No. 17, 18, 19, 20, 21l, 22, 23, 24, 25 and 26 of 2000 before the Labour Court UP., Allahabad. All the aforesaid industrial disputes were clubbed together and have been decided under the common aware! dated 9.8.2002, which has been published on 20 th Februaiy, 2003. By means of the award, the Labour Court has directed payment of compensation to the workmen concerned in place of the reinstatement. It is against this award, the present writ petition has been filed.;