- (1.) The Petitioner is a body corporate created under Section 80 of the U.P. Water Supply and Sewerage Act, 1975.
(2.) Admittedly, name of Arvind Kumar son of Ramnarain, Respondent No. 2 herein (hereinafter to called as Respondent) was sent by I.T.I. Kanpur to the Petitioner for giving him appointment as an apprentice. The Respondent according to his own showing was appointed as apprentice. There is a dispute with regard to apprenticeship period. It was one year according to the Respondent, but was two years according to the Petitioner. The period commenced on March 16, 1994 which ended on March 15, 1996 as per the Petitioner's case.
(3.) The following industrial dispute was referred by the State Government under the provisions of Section 4-K of the U.P. Industrial Disputes Act: Whether the services of workman Sri Arvind Kumar son of Sri Roopnarain Plumber was rightly and legally terminated on March 29, 1996? If it was not so, to what relief the workman is entitled?;