Anjani Kumar, J. - (1.) The order dated 15th February, 2002 is hereby recalled and the writ petition is restored to its original number.
(2.) Heard learned counsel for the petitioner and learned Standing Counsel for Respondent No. 1 as well as Km. Suman Sirohi, learned counsel for Respondent No. 2, the concerned workman.
(3.) The petitioners-employers aggrieved by the award of the labour Court, U.P. Agra dated 29th October, 1996, passed in adjudication case No. 311 of 1989, 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.;