- (1.) We have heard learned counsel for the parties.
(2.) This appeal has been preferred against the judgment and order of the High Court dated 26th August, 2009 in W.P. NO.1196 of 2004, whereby the High Court has set aside Award dated 26th April, 2004, passed by the Industrial Tribunal-cum-Labour Court in Case No.6 of 2002.
(3.) The facts in nutshell are as follows. The appellant raised an industrial dispute that was referred to for adjudication to the Industrial Court. Prayer for regularisation of the appellant was made to the respondent-Commission on 23/26.07.1989.;