- (1.) Application for recalling of the order dated 19.10.2005 has been filed. The grounds mentioned in the affidavit filed in support of the restoration application found sufficient. Application is allowed and the order dated 19.10.1005 is recalled. The case is restored to its original number.
(2.) Heard Shri Samir Sharma, learned counsel for the petitioner, Shri Siddharth, learned counsel appearing for the UPSRTC and the learned standing counsel appearing for the State respondent.
(3.) By this writ petition, the petitioner-UPSRTC is challenging the award of the Labour Court dated 4.12.1997 passed in adjudication case No. 17 of 1994.;