RAKESH TIWARI, J. - (1.) THE Counsel for the parties urge that a very short point in the petition requires a decision and the petition may be heard and decided at the admission stage itself.
(2.) HEARD Sri S.N. Dubey, Counsel for the petitioner, the Standing Counsel for the respondents and perused the record. This writ petition is directed against the award dated 12 -9 -96 passed by respondent No. 1, Central Government Industrial Tribunal -cum -Labour Court, Kanpur in Industrial Dispute No. 41 of 1987.
(3.) THE following matter of dispute was referred by the Central Government, Ministry of Labour, New Delhi, vide its notification No. L -12012/267/88 -D.II (A) dated 14 -4 -87 for adjudication to the Tribunal where it was registered as Industrial Dispute No. 41 of 1987: Whether the action of the management of Allahabad Bank, Kanpur in terminating the services of Sri Narendra Kumar Ex -Farrash w.e.f. 6 -6 -82 and not considering him for further employment while recruiting fresh hands under Section 25 -H of the Industrial Disputes Act is justified ? If not, to what relief is the concerned workman entitled ? ;