PER JASBIR SINGH,J - (1.) C.M. Nos.43 of 2011 and 44 of 2011 1. In view of reasons given, in these applications, the same are allowed and delay in filing and re -filing the appeal stands condoned.
(2.) THIS order will dispose of three Letters Patent Appeals bearing Nos.14 of 2011, 15 of 2011 and 16 of 2011, involving similar question of law and facts. For facility of reference, facts are being taken from Letters By filing this appeal, appellants/management have impugned an order dated 21.4.2010, passed by the learned Single Judge, upholding an award passed by the Labour Court on 5.9.2008 ordering reinstatement of the respondent No.2 - workman, with continuity in service and payment of 20% back wages.
(3.) ON behalf of the respondent -workman, Mr. Yogesh Goyal, Advocate came present on the first date of hearing. We made an attempt to effect compromise between the parties, however the same could not be materialized Heard counsel for the parties.;