Satish Kumar Mittal, J. - (1.) This order shall dispose of three Letters Patent Appeals bearing Nos. 1678 of 2011, 2259 of 2011 and 11 of 2012 filed by the State of Haryana in which common question of facts and law is involved. In these Letters Patent Appeals, the State of Haryana has challenged the judgments dated 7.1.2011 and 2.6.2011 passed by the learned Single Judge, whereby the writ petitions filed by the workmen were allowed, and the awards of the Labour Court were set aside, so far as it declines the plea of reinstatement to the workmen, and ordered their reinstatement in service with 50% back wages.
(2.) We have heard the learned counsel for the parties and gone through the impugned orders of the learned Single Judge as well as the awards passed by the Labour Court.
(3.) For the sake of convenience, the facts are taken from L.P.A. No. 1678 of 2011.;