RAKESH TIWARI, J. - (1.) HEARD Counsel for the parties and perused the record.
(2.) THIS petition is directed against an award dated 16.3.2000 passed by the Labour Court, Agra (U.P.) in Adjudication Case No. 338/98. The petitioner raised an industrial dispute before the Conciliation Officer alleging that he had been wrongly terminated from service with effect from 26.4.1997. As no amicable settlement could be arrived at between the parties, the following reference was made to the Labour Court, Agra: - @ Hindi ---------------------------------------- "Whether termination of service by the employers of their workman Sri Dinesh Kumar Chauhan Son of Sri Kanhi Singh Chauhan (skilled labourer) w.e.f. 26.4.1997 is legal and justified? If not, to what damages/reliefs is he entitled to and to what extent?" FACTS OF THE CASE :
(3.) ACCORDING to the petitioner-workman, the respondent-employers appointed him in the year 1988 in their until at Langare-Ki-Chauki, Agra. Thereafter he was transferred to the- second unit of the employers at Mathura Road, Agra and his services were terminated there w.e.f. 26.4.1997 in violation of Section 6-N of the U.P. Industrial Disputes Act, 1947;