- (1.) In compliance to the order passed by this Court on 7th September, 2010, learned Counsel for the Petitioner has informed the counsel appearing for the Respondent-workman in writing that the case would be heard today. A copy of the letter duly received is taken on record. Nobody is present on behalf of the Respondent-workman.
(2.) Heard Sri S.D. Singh, learned Counsel for the Petitioner-employers.
(3.) Employers before this Court seek quashing of the award of the Labour Court, Bareilly dated 18th June, 1992, whereby the Labour Court has answered the reference in favor of the workman concerned and against the employers, it has been held that the termination of the services of the workman, namely, Harish Chandra Saxena w.e.f. 13th August, 1980 was illegal and that the workman is entitled to reinstatement with full back wages.;