(1.) The question which arises for consideration in these writ petitions is whether Labour Courts/ Tribunals are required to award reinstatement with full back wages in every case of termination of services of a workman in violation of Section 25-F of the Industrial Disputes Act or they have the discretion, for just and valid reasons, to award compensation in lieu of reinstatement with back wages.
(2.) W.P.No.13419 of 1996 is filed by 13 workmen challenging the award of the Industrial Tribunal II, Hyderabad, in I.D. No.193 of 1994 dated 30-12-1995, insofar as the workmen were denied reinstatement. Ms/ Bharat Dynamics Ltd., their erstwhile employer, filed W.P.No.20180 of 1996, questioning the same award of the Tribunal in directing that the workmen be considered when fresh appointments are made in the company and in directing that the workman be paid compensation at Rs.7,000/- each.
(3.) Since the award of the Industrial Tribunal-II, Hyderabad in I.D.No.193 of 1994 dated 30-12-1995, is under challenge in both the writ petitions, they were heard together and are being disposed of by a common order. Parties shall hereinafter be referred to as they are arrayed in W.P. No.13419 of 1996.