E SEFTON AND COMPANY PVT LTD Vs. GHANSHYAM

JUDGEMENT

(1.) The writ petition No. 39667 of 1996 has been preferred by M/s. E. Sefton and Company Pvt. Ltd. assailing the award passed by the Labour Court, Varanasi on 13.2.1996 in adjudication case No. 109 of 1990 and the order dated 19.7.1996 by means of which the prescribed authority rejected the restoration application preferred by the petitioner.

(2.) By means of writ petition No. 39741 of 1996 the petitioner M/s.E. Sefton and Company Pvt. Ltd. has assailed the award of the Labour Court dated 26.3.1996 passed in adjudication case No. 278 of 1989 and the order dated 19.7.1996 by means of which the restoration application* preferred by the petitioner was rejected.

(3.) In both the writ petitions the petitioners have prayed for quashing the proceedings pending before the Deputy Labour Commissioner under Section 6-H (I) of the U.P. Industrial Disputes Act. A writ in the nature of mandamus has also been prayed for, in both the writ petitions commanding the Labour Court to hear the adjudication cases afresh after affording an opportunity of hearing to the petitioners.