SHRIPAL Vs. NAGAR NIGAM, GHAZIABAD

JUDGEMENT

(1.) These appeals, one filed by certain workmen (hereinafter, the workmen in all the appeals are referred to as the Appellant Workmen) and the other by the employer department i.e., Ghaziabad Nagar Nigam (hereinafter referred to as the Respondent Employer as the employer in all the appeals), arise out of a common final judgment and order dtd. 1/3/2019, passed by the High Court of Judicature at Allahabad in Writ Petition No. 13381 of 2012 and connected matters.

(2.) By the impugned judgment, the High Court considered the legality of two conflicting sets of awards passed by the Labour Court, Ghaziabad-one set allowing reinstatement of some workmen with partial back wages, and another set denying relief altogether to other similarly placed workmen.

(3.) The factual matrix leading up to the appeal before us is as follows: