Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment rendered by the learned Single Judge of the Allahabad High Court dismissing the writ petition filed by the appellant.
(3.) Background facts in a nutshell are as follows: A reference, under Section 4 K of the Uttar Pradesh Industrial Disputes Act, 1947 (hereinafter referred to as the U.P. Act, was made to the Labour Court, Allahabad (hereinafter referred to as the Labour Court). The following dispute was referred for adjudication "whether termination of services of Sri Jawahar Lal S/o Sri Bapai, Survey Boy on 15.2.1981 by the employer was just and/or legal -;