- (1.) The writ petition is directed against the award dated 30.11.1990 passed by Labour Court (V) U.P., Kanpur in Adjudication Case No. 170 of 1986 holding termination of Sri Jodha Ram from 1.8.1884 to be illegal and unjust. It has further directed the petitioners to reemploy Sri Jodha Ram forthwith and pay entire arrears of salary and other benefits of service within one month besides cost of Rs. 150/-.
(2.) The respondent no. 3, Sri Jodha Ram, raised an industrial dispute that he was illegally terminated by the petitioners. The said dispute was referred for adjudication by respondent no. 2 in exercise of power under Section 4-K of the U.P. Industrial Disputes Act, 1947 (hereinafter referred to as the 'U.P.I.D. Act'). The following reference was made:-
(3.) The respondent no. 2 filed his written statement alleging that he was continuously working in the petitioner's establishment since 1975 in various Departments. He discharged the duty of helper.;