Anjani Kumar, J. - (1.) The employer, a Co-operative Society, registered under the provisions of the U. P. Cooperative Societies Act, has challenged the award of the labour court, Ghaziabad, dated 8th January, 1997 in Adjudication Case No. 19 of 1993.
(2.) The following dispute was referred for adjudication to the labour court : ^^D;k lsok;kstdksa }kjk viuh efgyk Jfed Jherh lq/kkxqIrk iRuh Jh ,l- ds- xqIrk in DydZ&VkbfiLV dks fnukad1-1-1989 ls dk;Z ls i`Fkd@oafpr fd;k tkuk mfpr rFkkoS/kkfud gS \ ;fn ughaa rks lEcfU/kr efgyk Jfed D;kykHk@vuqrks"k fjyhQ ikus dh vf/kdkfj.kh gS rFkk vU; fdl fooj.k lfgr \**
(3.) The parties have exchanged their pleadings and adduced the evidence. The workman concerned has set up the case that she has been working with the employer with effect from 16th November, 1984 till 30th June, 1985 and thereafter from 25th August, 1987 till 31st December, 1988 as Typist and her services were terminated without assigning any reason on 1st January, 1989. No enquiry, whatsoever, has been conducted nor the provisions of retrenchment has been complied with. As against this, the employer have set up the case that the workman concerned was employed with effect from 1st August, 1989 till 16th September, 1989 and she had been paid wages and bonus, etc. Therefore, on 1st January, 1989, there was no cause of action arose to the workman concerned and this reference is bad. The employer has further taken up the case that the workman concerned was not in continuous service and, therefore, in view of provisions of Section 2 (g) of the U. P. Industrial Disputes Act, 1947, she is not entitled for any relief from the labour court.;