D.P. Singh, J. - (1.) Pleadings are complete and the parties agree that the petition may be finally disposed off under the Rules of the Court.
(2.) This petition is directed against an award of the Labour Court dated 31.3.1999 rendered in adjudication case no. 91 of 1997.
(3.) The respondent-employee claiming to have been appointed as an Apprentice Clerk (General) in the petitioner organization worked as such from 20.10.1984 to 19.10.1985, where-after she was not allowed to continue. After about 11 years, she made an application dated 1.12.1996 before Conciliation Officer claiming that though she was appointed as an apprentice but. in fact she was a workman and her disengagement was in violation of the provisions of U.P. Industrial Disputes Act, therefore, she should be reinstated with back wages.;