Anjani Kumar, J. - (1.) The petitioner-employer aggrieved by an award of the Labour Court, U.P., Varanasi dated 5th February, 1998 passed in Adjudication Case No. 88 of 1995, approached this Court by means of present writ petition under Article 226 of the Constitution of India, copy whereof is annexed as Annexure '6' to the writ petition.
(2.) The following reference was made to the Labour Court for adjudication :- ..(VERNACULAR MATTER OMMITED)..
(3.) After the service of notice, the parties have filed their respective written statement and adduced evidence, as they want to adduce before the Labour Court. The employer have set up a case that the services of the workman concerned were terminated by the order dated 20th June, 1991 and thereafter he had filed a writ petition before this Court, in which initially an interim order was granted, but ultimately the said writ petition was dismissed on the ground that the petitioner has an alternative remedy of approaching the Labour Court. Thereafter the workman concerned was working with another branch of the employer and lastly the services of the workman concerned were terminated by the order dated 28th September, 1993.;