Mukundakam Sharma, J. - (1.) Leave granted.
(2.) By filing the present petition the appellant herein has challenged the legality of the judgment and order dated 09.09.2008 passed by the Division Bench of the Allahabad High Court allowing the Special Appeal filed by Respondent No. 1 herein.
(3.) Respondent No. 1 - Jaswant Singh claims to be a workman of M/s Gangeshwar Limited, Deoband, now known as Triveni Engineering Industries Limited, which was Respondent No. 2 before the High Court and is the appellant herein. During the course of his employment, he was transferred to Ram Kola Chini Mill but as he did not join the place where he was transferred in pursuance of the said order, his services were terminated.;