BHARATI SAPRU, J. - (1.) HEARD Shri S.D. Singh, learned Senior Counsel assisted by Shri Diptiman Singh, learned counsel for the petitioner and Shri Siddharth learned counsel appearing for the respondents.
(2.) THIS writ petition has been filed by the petitioner being aggrieved by an award passed by the Labour Court in adjudication case no.6 of 2012 published on 14.05.2013 by which the industrial tribunal has granted relief of reinstatement to the respondent -workman with 50% back wages from the date of termination till the date of reinstatement and Rs.10,000/ - as costs. The case of the respondent -workman is that he had worked in the petitioner's establishment from the season 1990 onwards as a seasonal weighment clerk and infact he continued to work in the season 1993 -94. The dates given by employee are 1.11.1993 to 24.12.1993. Specific case is that he had worked at cane center, Etawah and he had even produced the receipt to show that he had actually worked as seasonal weighment clerk at Etawah.
(3.) CONTRARY to this assertion being made by the workman, the petitioner contends that under the reservation orders which were issued for crushing season 1993 -94, Etawah center was reserved for Daurala Sugar Mills and the petitioner never worked at this cane center.;