Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) This writ petition has been filed by U.P. Avas Evam Vikas Parishad challenging the award dated 9.4.1999 published on 5.7.1999 holding the termination of services of respondent Rekha Gupta as illegal and reinstated her with full back wages and continuity of service.
(3.) The case of respondent-Rekha Gupta was that she was initially employed as apprentice under the Apprentice Act from 5.6.1989 to 4.6.1990 as a clerk-cum-typist. On completion of apprenticeship she was appointed on a salary of Rs. 682/-per month on 5.6.1990. When she demanded for regular salary her services were terminated on 1.9.1992 without giving any charge-sheet or complying with the provisions of Section 6-N of the U.P. Industrial Disputes Act.;