SIDDHARTHA VARMA,J. - (1.) Written submissions have been filed. They may be kept on record.
(2.) This writ petition has been filed against the award dated 20.11.2015, which was passed when an industrial dispute was raised by the Respondent no. 2 which was referred before the Labour Court, Kanpur, Uttar Pradesh on 10.3.2011 with the following reference:- [xxxxxxxxxxxxx]
(3.) When the reference was answered in favour of the respondent no. 2 the instant writ petition was filed. Briefly stated the case of the respondent no. 2 before the Labour Court was that he was engaged as a Beldar by the petitioner in October, 1999, on a Daily Wage basis. However, when by an oral order with effect from 15.2.2005, the respondent no. 2 was removed from service, he had raised the industrial dispute. The ground taken in support of his case before the Labour Court was that before the termination of his service the mandatory notice under Section 6N of the U.P. Industrial Disputes Act, 1947 (herein after referred to as 'the U.P. Act') was not given to him.;