Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) The petitioner has come up in this writ petition challenging the validity land correctness of the order dated 30.4,2004, passed by Additional Labour Commissioner, Allahabad Region, Allahabad- respondent no. I, and. recovery certificate dated 26.2.2004 issued in pursuance thereof, contained in Annexure 12 to the writ petition.
(3.) The facts of the case are that Smt. Chandra Devi and Smt. Kiran Devi-respondent nos. 3 and 4 raised an industrial dispute with regard to their, illegal termination of service w.e.f, 6.12.1995. The Deputy Labour Commissioner, U.P., Allahabad, in exercise of power conferred upon him under notification dated 29.8.1990 and under Section 4-K of the U.P; Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act'), referred the dispute regarding their termination vide order dated 10.9.1997 to the Industrial Tribunal (I), U.P., Allahabad where the references of respondent Nos. 3 and 4 were registered as: Adjudication Case Nos. 37 and 38 of 1997.;