Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) By means of this writ petition the petitioners have challenged the award of the Central Government Industrial Tribunal-cum-Labour Court, Lucknow in l.D.No. 39/2003.
(3.) Under the award the Central Government Industrial Tribunal-cum-Labour Court, Lucknow (hereinafter referred to as the Tribunal-cum-Labour Court) has held the termination of services of the respondent-workman to be illegal and directed the petitioners to reinstate him with all consequential benefits.;