Anjani Kumar, J. - (1.) Petitioner-employer aggrieved by an award of the Labour Court, U.P., Varanasi dated 8th August, 1997, passed in Adjudication Case No. 75 of 1991, approached this Court by means of present writ petition under Article 226 of the Constitution of India, copy whereof is annexed as Annexure-'1' to the writ petition.
(2.) The following reference was made to the Labour Court for adjudication : ..(VERNACULAR MATTER OMMITED)..
(3.) After the reference was received, both the parties have filed written statement and adduced evidence before the Labour Court. The case set up by the concerned workman before the Labour Court was that he was working with the employer with effect from October, 1982 and since then he is continuously working with hard work and honesty and to the satisfaction of his higher officers, but the employer have terminated his services without giving him any notice in writing or without disclosing any fact.;