Ajay Rastogi, J. - (1.) Since both these petitions involve identical controversy, are being decided by a common order.
(2.) Instant petitions have been filed by employer assailing Awards dt. 25/03/95 passed by Labour Court, Jaipur in LCR-66/89 (Asat Ali v. MD Jaipur Metals & Electricals Ltd) & LCR- 69/89 (Abdul Qayum v. MD Jaipur Metals & Electricals Ltd) whereby learned Labour Court answered Reference made by appropriate Government on 14/03/89.
(3.) Respondents-Workmen were in service of petitioner-Company since 1952 and their services were terminated vide order dt.05/04/84 and at the time of their termination, they were being paid Rs.70/-per day. It remained undisputed or controverted after the material has come on record that before passing order terminating services of respondents-workmen, neither any opportunity was afforded nor inquiry was held and their action was in violation of breach of principles of natural justice.;