D.P.Singh, J. - (1.) Pleadings have been exchanged and the counsel for the parties agree that the writ petition may be finally disposed off under the Rules of the Court.
(2.) Heard learned counsel for the parties.
(3.) This writ petition is directed against an award of the labour court dated 2nd. January, 1997 whereby the cessation of the services of the respondent employee have been held to be illegal and he has been directed to be reinstated with full backwages.;