D.P.Wadhwa, J. - (1.) Leave granted.
(2.) Appellant Madan Pal Singh is aggrieved by judgment dated October 7, 1998 of the Allahabad High Court dismissing his writ petition filed under Article 226 of the Constitution. In the writ petition he had challenged the Award dated January 31, 1992 of the Labour Court, Ghaziabad holding that there is no industrial dispute between him and the New Okhla Industrial Development Authority (NOIDA) Ghaziabad.
(3.) By order dated September 16, 1988 State of UP referred the following question for adjudication by the Labour Court:- "Whether the termination dated July 7, 1986 by the management employers of the workman Sri Madan Lal work agent is justified and legal If not, to what relief the workman is entitled." ;