YOGENDRA KUMAR SRIVASTAVA, J. - (1.) Heard Sri S.K.Chaturvedi, learned counsel for the petitioner, Sri K.C.Tripathi, learned counsel appearing for the first respondent and Sri Shreeprakash Singh, learned Standing Counsel appearing for the second respondent in the present petition along with connected matters.
(2.) Challenge in Writ-C No. 21892 of 2016 is to an order dated 07.04.2016 passed by the Prescribed Authority under the Payment of Wages Act, 1936/Deputy Labour Commissioner, U.P., Jhansi Region, Jhansi in Case No. P.W. 35 of 2009 (Dinesh Chandra Tripathi Vs. Director Alchemist and others) whereby certain issues were framed and the matter was posted for hearing the parties on merits. The other three writ petitions (Writ-C Nos. 21801/2016, 21847/2016 and 21891/2016) seek to challenge similar orders of the same date i.e. 07.04.2016 which had been passed by the Prescribed Authority in Case Nos. P.W. 42/2010, P.W. 16/2012 and P.W. 18/2011.
(3.) All the four writ petitions are based on a similar set of facts and as such with the consent of the counsel for the parties the matters are being taken up for disposal together.;