Anjani Kumar, J. - (1.) This writ petition was heard by this Court on 10.10.2003 and after hearing learned counsel for the parties, the same was partly allowed for the reasons to be recorded later on. Now here are the reasons for allowing the aforesaid writ petition.
(2.) The petitioner-State of U. P. have challenged the award passed by the Presiding Officer, Labour Court (4), U. P.. Kanpur, dated 24.7.2001 in Adjudication Case No. 44 of 2001. The following dispute was referred for adjudication to the labour court concerned : ..(VERNACULAR MATTER OMMITED)..
(3.) The labour court issued notices to the employers and workman concerned. Parties have changed the pleadings and adduced such evidence, as they desire. After hearing the parties the labour court have answered reference in favour of the workman concerned holding that the termination of services of the workman concerned with effect from 1.6.1997 is illegal, therefore, workman is entitled for reinstatement with full back wages. It Is this award, which is under challenge here.;