Rajasekhar Mantha, J. - (1.) Since the two writ petitions challenge the same award dated 27th November, 2014 passed by the Central Government Industrial Tribunalcum-Labour Court, Asansol, they were taken up and finally heard together. This judgment shall govern both the writ petitions.
(2.) By the Coal Mines (Nationalization) Act, 1973, a large number of collieries in the Country in private hands were brought under Government Control. One such coalfield was called the New Satgram Colliery. It came to be taken over by a Government Company called Eastern Coalfields Limited, the writ petitioner in W.P.No-7905 of 2015.
(3.) The other parties claimed to be employees of the Eastern Coalfields Limited. The said persons are 220 in number. The said 220 persons claim to have been wrongfully terminated and or dismissed from the service of the Eastern Coalfields in the year 1974. The said workmen are petitioners in W.P.No.5204 of 2015.;