- (1.) Heard Sri Satish Chaturvedi, learned counsel for the petitioner, Sri N.K.Mishra, learned counsel for the respondent workman, learned Standing counsel for the State and perused the record.
(2.) This petition is directed against the labour court award dated 2.6.2011 as published on 7.12.2011 (Annexure 1 to the petition).
(3.) The respondent workman caused a reference of an industrial dispute under Section 4-K of the U.P. Industrial Disputes Act (herein after referred to as 'the Act') to the Labour Court, Ghaziabad with regard to his alleged termination. The Labour Court registered it as Adjudication Case No. 455 of 1997 and the reference was (as loosely translated in English) to the following effect : "Whether the determination of the services of the workman w.e.f. 2.5.1990 by the employer was proper and legal ? If not, then to what relief the workman is entitled ?";