R.S. Dhavan, J. - (1.) U.P. Handloom Intensive Development Corporation is a public sector undertaking of the State of U.P. It challenges an award of the Labour Court, Gorakhpur dated 15.10.1981 Annexure-8 to the writ petition.
(2.) Shri Zahir Uddin, the respondent No.1 is the workman concerned, was employed by an appointment letter dated 17th January, 1977 on an ad hoc basis in a pay scale of 300-500 rupees. His services, as the appointment letter says, were liable to termination without notice. He was appointed as a Bunker Sevak. By a letter dated 31.12.1977, Annexure-2 to the petition, the workman concerned received a termination order. The letter dated 31.12.1977, in effect, stated that his services are no longer required and, thus, with immediate effect, his services were brought to an end. The text of the letter reads, "Zahir Uddin Bunkar Sevak Ki Sevaon Ki Aavashyakta ab nigam ko nahin hai ataiv tatkalin prabhav se unki sevain samapt ki jati hain".
(3.) The workman raised an industrial dispute. Conciliation proceedings failed and the matter was referred under Section 4-K of the U.P. Industrial Disputes Act, 1947 to the Labour Court, Gorakhpur for adjudication as case No. 60/1979 in the matter relating to the workman Zahir Uddin and the concern U.P. Handloom Intensive development Corporation. The reference order in fact was whether the services of Zahir Uddin, terminated on 31.12.1977, were valid and proper and legal and if not to what reliefs and benefits the workman was entitled to.;