V.G.Oak, J. - (1.) This writ petition arises out of an industrial dispute. The British India Corporation Limited, Kanpur, are the petitioner.
(2.) M.A. Khan, who is respondent 5 in this writ petition, was an employee of the petitioner. On 26 April 1954, the general manager of the petitioner-company issued a notice to M.A. Khan terminating his services with effect from 27 April 1954. The employee was to he given salary for one month in lieu of notice. M.A. Khan complained that the termination of his services was wrongful. The State Government referred the industrial dispute to Sri S.N. Saxena, adjudicator for arbitration. He gave an award on 10 June 1955 holding that M. A. Khan's discharge was unjustified. The adjudicator, therefore, directed the petitioner to pay M. A. Khan salary for sixteen months. An appeal filed by the petitioner was dismissed by the Labour Appellate Tribunal of India, Lucknow. The present writ petition is directed against the appellate order of the Labour Appellate Tribunal and against Sri Saxena's award.
(3.) We heard Sri R.S. Pathak for the petitioner. M.A. Khan filed a counter-affidavit sometime back. But today he is not represented before us. The learned standing counsel stated that he did not wish to oppose the writ petition.;