- (1.) When the service of the respondent no. 2 was terminated by a communication dated 27.3.1997 she raised an industrial dispute. Initially the respondent no. 2 had approached the Assistant Labour Commissioner, Noida, for conciliation but when it failed, the Deputy Labour Commissioner made a reference to the Labour Court- II Ghaziabad, Uttar Pradesh on 20.5.2000.
(2.) The order by which the reference was made read as under:- ...[VERNACULAR TEXT OMITTED]...
(3.) Pleadings were exchanged. Oral evidence were also led and ultimately on 24.8.2017 an award was passed. However, after the hearing was completed and before the award was passed on 8.8.2017, the petitioner filed an application before the Labour Court alleging prejudice. Thereafter even though the Presiding Officer had thought it appropriate to pass the award on 24.8.2017, certain directions were issued on 21.2.2018 based on the petitioner's application dated 8.8.2017. On 10.12.2018, a further award was passed and on the award dated 24.8.2017 it was endorsed on 10.12.2018 that the award dated 10.12.2018 would be a part of the award dated 24.8.2017 as per the order dated 21.2.2018. A composite award was served upon the petitioner on 28.2.2019 and, thereafter, on 13.3.2019, the petitioner filed a Review Application for reviewing the award dated 24.8.2017. However, without waiting for the Review Application to be decided, the petitioner filed the instant writ petition with a prayer that the award dated 24.8.2017/10.12.2018 be quashed.;