RAJESH TANDON, J. - (1.) HEARD the learned Counsel for the parties at length.
(2.) BY the present writ petition, the petitioner has prayed for the issue of a writ, order or direction in the nature of certiorari quashing the Award dated 13.9.2001, passed by the Respondent No. 2, i.e., the Presiding Officer, Labour Court, Annexure-1 to this writ petition. Brief facts giving rise to the present writ petition are that Respondent No. 1 was working as Fire-watcher/Chaukidar in the Forest Department from 1.4.1991 but he was removed from service on 20.4.1995. His case was referred to the Labour Court vide notification dated 1.8.2001 for adjudication. The following disputed was referred for adjudication : @Hindi@....
(3.) RESPONDENT No. 1 has claimed that since he has worked for more than 240 days with the petitioner and as such, his services cannot be terminated without following the provisions contained under Section 6-N of the U.P. Industrial Disputes Act.;