D.S.Sinha, J. - (1.) Heard Shri Swaraj Prakash, learned counsel appearing for the employer-petitioner, Shri U.S.M. Tripathi, Shri R.K. Jain, Shri P.C. Jhingan, learned counsels appearing for the workmen-respondents No. 3, and Shri Vinay Malaviya, learned Standing Counsel represent) ng the Respondents No. 1 and 2.
(2.) All the three writ petitions involve identical controversy and are connected. Hence, disposed of by this common judgment.
(3.) Awards of the Presiding Officer, Labour Court, Gorakhpur Division, Gorakhpur, a copy whereof is annexure-5 to the petitions, are under challenge in these petitions under Article 226 of the Constitution of India.;