ANJANI KUMAR, J. - (1.) THIS writ petition was heard and dismissed by me vide order dated 3.7.2003 for the reasons to be recorded latter on. Now, here are the reasons for dismissing the aforesaid writ petition.
(2.) THE petitioner-workman aggrieved by the award of the Labour Court, Allahabad dated 30th January, 1993 passed in adjudication case No. 25 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-'4' to the writ petition. The following dispute was referred to the Labour Court for adjudication.
(3.) AFTER receipt of the reference, the Labour Court issued notices to the parties and the parties concerned have exchanged their pleadings and adduced evidence. In short, the case set up by workman Saligram Gupta was that he was employed at Jhansi Depot 'of the employers with effect from 29th December, 1973 and has worked continuously up to 9th December, 1974 when he was retrenched, but no retrenchment compensation was paid to him. it is further stated that he has been retrenched when he demanded regularisation of his services due to which the officers were annoyed. The workman has further stated that in the year 1980 several drivers were recruited by the employers, but they have not called the workman for re-employment. He further stated that the employers have violated the provisions of Section 6-Q of the U.P. Industrial Disputes Act, 1947. He, therefore, claimed that he should be reinstated with continuity of service and full back wages and the order dated 9th December, 1974 be set aside.;