SHREE TALKIES Vs. LABOUR COURT

JUDGEMENT

(1.) These three writ petitions relate to same matter i.e. an ex parte award for issuance of an order for recovery in pursuance of the award and order for recovery of amount due to the petitioner after adjustment of the amount paid by the petitioner in pursuance of the ex parte award.

(2.) Writ Petition No. 16152 of 1999 has been filed challenging the validity and correctness of the ex parte award dated 25.5.1993 in Adjudication Case No. 360 of" 1991 passed by the Labour Court, U.P. Gorakhpur. By the impugned award, the Labour Court has decided the reference regarding termination of services of respondent No. 2, Chandra Prabhakar from the post of operator and has held that he is entitled to reinstatement with continuity of service with back wages as the termination of his services were illegal and unjustified.

(3.) Since the connected writ petitions arise out of the impugned award challenged in Writ Petition No. 16152 of 1999, they are being decided together along with writ petition No. 16152 of 1999 which is being taken as the leading case. The judgment would cover the other connected writ petitions also.