Anjani Kumar Mishra, J. - (1.) These writ petitions involve an identical controversy. They have therefore being heard together and are being decided by a common order.
(2.) I have heard Sri Krishna Mohan, counsel for the petitioner in all these writ petitions and Ms. Bushra Mariyam as also Sri M.S. Singh for the various respondents in this bunch of writ petitions. Writ Petition No.12323 of 2008 is directed against the award of the Industrial Tribunal, Allahabad dated 28.09.2007 published on 07.01.2008 in Industrial Dispute No.08 of 2006, Babloo v. Universal Cables Ltd. and others . Writ Petition No.25114 of 2008 is directed against the award of the Industrial Tribunal, Allahabad dated 22.12.2007 published on 30.04.2008 in Industrial Dispute No.09 of 2006, Ram Bhawan v. Universal Cables Ltd. and others . Writ Petition No.11998 of 2008 is directed against the award of the Industrial Tribunal, Allahabad dated 28.09.2007 published on 07.01.2008 in Industrial Dispute No.42 of 2006, Vishnu Kumar v. Universal Cables Ltd. and others . Writ Petition No.25113 of 2008 is directed against the award of the Industrial Tribunal, Allahabad dated 07.03.2008 published on 30.04.2008 in Industrial Dispute No.07 of 2006, Phool Chand v. Universal Cables Ltd. and others . Writ Petition No.12321 of 2008 is directed against the award of the Industrial Tribunal, Allahabad dated 20.09.2007 published on 07.01.2008 in Industrial Dispute No.10 of 2006, Vidya Sagar Mishra v. Universal Cables Ltd. and others . Writ Petition No.12322 of 2008 is directed against the award of the Industrial Tribunal, Allahabad dated 20.09.2007 published on 07.01.2008 in Industrial Dispute No.41 of 2006, Ram Jatan v. Universal Cables Ltd. and others . Writ Petition No.12324 of 2008 is directed against the award of the Industrial Tribunal, Allahabad dated 28.09.2007 published on 07.01.2008 in Industrial Dispute No.39 of 2006, Jhoori Lal v. Universal Cables Ltd. and others .
(3.) Learned counsel for the petitioner has submitted that although the writ petitions pertain to different workman allegedly working, on different posts and their alleged appointment is also of different dates, however, the evidence in all the cases was identical and an identical finding has been recorded in all the cases. Accordingly, the writ petition No.12323 of 2008 is taken as the leading case.;