Ashok Bhushan, J. - (1.) Heard Sri Ranjeet Saxena, learned Counsel for the petitioners and Sri K.P. Agarwal, Senior Advocate, assisted by Miss Bushra Maryam, for the contesting workman,
(2.) Counter and rejoinder affidavits have been exchanged in all the writ petitions, with the consent of the parties all the writ petitions were heard together and are being decided by this common judgment.
(3.) Writ Petition No. 36754 of 1999 (hereinafter referred to as the first writ petition) has. been filed praying for quashing the Order dated 28th July, 1999 passed by Presiding Officer, Labour Court-II in Misc. Case No. 5 of 1998 under Section 33-C(2) of the Industrial Disputes Act, 1947 allowing the application of workman. Writ Petition No. 33126 of 2001 (hereinafter referred to as the second writ petition) has been filed by the petitioner praying for quashing the Order dated 31st August, 2001 passed by Deputy Labour Commissioner allowing the application of the workman filed under Section 6H(1) of U.P. Industrial Disputes Act, 1947 for recovery of an amount of Rs. 3,16,686/- claimed to be wages for the period 1.9.1998 to 30.6.2001. Writ Petition No. 45992 of 2004 (hereinafter referred to as the third writ petition) has been filed praying for quashing the Order dated 8th October, 2004 passed by Deputy Labour Commissioner by which application of workman filed under Section 6H(1) of U.P. Industrial Disputes Act, 1947 praying for recovery of an amount of Rs. 2,89,488.00 claimed to be wages for the period 1st July, 2001 to 31st August, 2003 has been allowed.;