Anjani Kumar, J. - (1.) This writ petition filed by the employer under Article 226 of the Constitution of India challenges the award dated 21.7.1981 passed by the Industrial Tribunal (1), U.P. at Allahabad in Adjudication Case No. 67 of 1980.
(2.) The following dispute was referred for adjudication to the Industrial Tribunal. "KYA SEVAYOJKON DWARA APNE SHRAMIK RAMCHANDRA SAROJ (PUTRA SRI SITARAM) FITTER KO DINANK 7.8.1979 SE SEVA SAMAPT KIYA JANA UCHIT TATHA/ATHVA VAIDHANIK HAI. YADI NAHIN, TO SAMBHANDHIT SHRAMIK KYA LABH/ANUTOSH (RELIEF) PANE KA ADHIKARI HAI TATHA KIS ANYA VIVRAN SAHIT ?"
(3.) On the receipt of the reference, the Tribunal issued notices to both the parties. Both the parties submitted their written statements. The parties have also adduced evidence. Thereafter considering the entire pleadings and material on record the Tribunal arrived at the conclusion that the termination of the services of the workman concerned with effect from 7,8.1978 was improper and illegal and unjust and Tribunal directed for reinstatement of the workman on the same post with continuity of service and full back wages. It is this award which is under challenge here in the present writ petition;