RAKESH TIWARI, J. - (1.) HEARD Shri Ranjit Saxena, the counsel for the petitioners and Shri Shyam Narain, the counsel for the respondents and perused the record.
(2.) THIS writ petition is directed against the impugned award of the Labour Court dated 3.6.2000 passed in Adjudication Case No. 430 of 1994. The case of respondent No. 2 workman is that initially he was appointed as Daily wager in 1976. Thereafter he was again engaged with effect from 1.11.88 to 31.12.90 us Muster Roll employee on the post of Line Man in the U.P. Power Corporation Limited. His services were terminated on 1.1.1991 on the ground that the work was not available for him.
(3.) AGGRIEVED by the termination, the respondent workman raised an industrial dispute before the Regional Conciliation Officer which was registered as C.P. Case No. 89 of 1994 . On Conciliation proceedings having failed, the State Government referred the following matter of dispute to the Labour Court, U.P. Gorakhpur vide reference order dated 1.11.94 where it was registered as Adjudication Case No. 430 of 1994. .........[vernacular ommited text]...........;