Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) By means of this writ petition the petitioners have challenged the impugned award dated 11.8.1998 passed by the Labour Court, U.P., Gorakhpur. The Labour Court by the award held that the petitioner is an industry and directed the petitioner to reinstate respondent No. 2 with full salary/back wages and consequential benefits.
(3.) Sri Lalit Kumar Singh (respondent No. 2) was engaged in the office of the petitioner as Office Clerk w.e.f. 24.1.1989 to 1.9.1990 purely on temporary basis on consolidated wages of Rs. 850/p. m. in pursuance of an order of the Adviser & Director dated 24.1.1989. His services were terminated vide order dated 1.1.1990. On failure of conciliation proceedings the State Government referred the dispute regarding termination of the services of the respondent-workman to the Labour Court, U.P., Gorakhpur where it was registered as Adjudication Case No. 349 of 1991.;