(1.) Vide the present order I am disposing of Writ Petitions (Civil) No.16718/2006 & 16715/2006 since in both the cases, common question of facts and law is involved.
(2.) Admittedly, the petitioner had employed the respondents Sh.Ram Kumar and Sh.Anil Kumar as casual labour in November, 1993 and December, 1993 respectively and they had worked for about five years when their services were terminated on 21.07.1998. The respondents had challenged their termination which was referred for adjudication and vide award dated 02.02.2006 the Presiding Officer of the Central Government Industrial Tribunal-cum-Labour Court (CGIT) held that the termination of the workmen was illegal and directed the petitioner to reinstate them with 50 % back wages with effect from 21.07.1998 within two months from the date of the award.
(3.) The case of workmen before CGIT was that their names were mentioned in the unit muster roll and pay register and on their demand for regularisation of their services, they were terminated on 21.07.1999 without any notice/compensation and the salary for three months was also not paid.
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