PRITAM SINGH Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Since common facts as well as issues are involved in the above captioned cases, same were heard together and are now being disposed of vide common judgment.

(2.) For the sake of brevity, facts of CWP No. 1149 of 2019 are being discussed herein after.

(3.) By way of instant writ petitions filed under Article 226 of the Constitution of India, challenge has been laid by the petitioner(s) (hereinafter referred to as 'the workmen') to award(s) dtd. 16/10/2017, 20/7/2017, 19/8/2017, 26/2/2018, 29/3/2017, 8/1/2018, 28/2/2017 and 17/8/2019, passed by the Labour Court-cum-Industrial Tribunal, Kangra at Dharamshala, in Reference Nos. 173/2016, 610/2016, 139/2016, 734/2016, 541/2016, 210/2016, 641/2016, 793/2016, 736/2016, 549/2015, 742/2016, 585/2015, 681/2016 and 158/2017, whereby Tribunal below though held termination of the petitioners/workmen to be illegal and in violation of provisions contained in Ss. 25 (G), 25 (F), 25 (H) of the Industrial Disputes Act, but instead of ordering reinstatement directed the respondents to pay compensation of Rs. 85,000.00, Rs. 60,000.00, Rs. 75,000.00, Rs. 40,000.00, Rs. 1,00,000.00, Rs. 1,75,000.00, Rs. 30,000.00, Rs. 20,000.00, Rs. 25,000.00, Rs. 1,00,000.00, Rs. 15,000.00, Rs. 1,00,000.00, Rs. 35,000.00 and Rs. 25,000.00, in lieu of back wages, seniority and past service benefits etc.