ARVIND KUMAR, J. - (1.) All the above-stated writ petitions have been taken up together for hearing.
(2.) These petitions have been preferred by the petitioners-workmen questioning the legality of awards dated August 31, 2005 passed by respondent No. 1 separately by virtue of which their claims have been dismissed. Since identical questions of law and fact are involved in all these petitions, we propose to dispose of by this common judgment.
(3.) For the sake of convenience, we are taking facts of C.W.P. No. 19255/2005 only.;