Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment of the learned single judge of the Uttranchal High Court at Nainital allowing the writ petition filed by the respondent.
(3.) Background facts in a nutshell are as follows: Respondent raised dispute stating that his alleged removal from service without any prior notice was in violation of the provisions of Section 6(N) of the UP Industrial Disputes Act, 1947 (in short the Act). A reference was made to the Labour Court to adjudicate the following question. "Whether the termination of the services of Sri Kripal Singh, s/o Sri Udal Singh, Beldar by the employers from 4.6.1992 is justified and/or legal If no, to which benefit/compensation the concerned workman is entitled and to what extent - ;