Anjani Kumar, J. - (1.) Petitioner-employers aggrieved by the award dated 7.3.1996 passed by the Presiding Officer, Labour Court (1), U.P., Ghaziabad in Adjudication Case No. 67 of 1991 approached this Court by means of this writ petition under Article 226 of the Constitution of India. The following dispute was referred for adjudication to the Labour Court: ...[VERNACULAR TEXT OMITTED]...
(2.) In short the case set up by the workman is that he was appointed as daily wager with the employer on 1.4.1988 and he was working on the post of Amin till 9.4.1990 continuously when his services were orally terminated with effect from 1.4.1990. It is also stated that the workman has worked for more than 240 days in the preceding twelve months and while terminating his services the provisions of Section 6-N of Uttar Pradesh Industrial Act, 1947 have not been complied with.
(3.) The employers have set up their case that the workman was appointed on 2.4.1988 as daily wager and he worked from December, 1989 to 31.3.1990 since the post was not sanctioned therefore his employment was ceased after 30.3.1990. The employers have also disputed the date of termination in the reference order that it should not be 1.4.1990. They have also raised objection that the Labour Court has no jurisdiction to adjudicate upon regarding the date of termination and the referring order is illegal.;