J.J. Munir,J. - (1.) Heard Mr. Alok Krishan Tripathi, learned Counsel for the petitioner and the learned Standing Counsel appearing on behalf of respondent no.1.
(2.) The petitioner is a workman, whose services have been terminated by the Employers, the second respondent.
(3.) The following reference was made to the Labour Court, under Section 4-K of the Uttar Pradesh Industrial Disputes Act, 1947 (for short, ''the Act of 1947'):;