S. B. Sinha, J. - (1.) Leave granted.
(2.) Whether direction to pay backwages consequent upon a declaration that a workman has been retrenched in violation of the provisions of Section 6-N of the U.P. Industrial Disputes Act, 1947 (equivalent to Section 25F of the Industrial Disputes Act 1947) as a rule is in question in this appeal which arises out of a judgment and order dated 6-2-2004 passed by a Division Bench of the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No.23890 of 1992 dismissing the appeal preferred by the Appellant herein arising out of a judgment and order dated 8th July, 1992.
(3.) The Appellant is an undertaking of the State of Uttar Pradesh. The Respondent herein was appointed on 23rd July, 1984 in a project known as Project Peetal Basti by the Appellant for looking after the construction of building, cement loading and unloading. He worked in the said project from 23-7-1984 till 8-1-1987. He was thereafter appointed in Non-Ferrous Rolling Mill. By an order dated 12/13-2-1987, the competent authority of the Non-Ferrous Mill of the Appellant passed the following order : "Following two persons are hereby accorded approval for appointment in Non-Ferrous Rolling Mill on minimum daily wages for the period w.e.f. date indicated against their name till 31-3-1987. Sl. No. Name Date 1. Sh. Hori Lal 7-1-1987 2. Sh. Uday Narain Pandey 8-1-1987" ;