Rakesh Tiwari, J. - (1.) This petition has been filed by Moti Lal Nehru Farmers Training Institute (Cordet) Phoolpur, Allahabad through its Principal challenging the validity and correctness of the impugned consolidated award dated 12.4.2002 passed by the Presiding Officer, Labour Court, U.P. Allahabad deciding thirteen references in Adudication Case Nos. 59/98 to 71/98. By the impugned award the Labour Court granted relief of reinstatement to the workmen with 25% back wages on the ground that termination of their service was illegal and in violation of the provisions of Section 6-N of the U.P. Industrial Disputes Act, 1947.
(2.) The petitioner is a co-operative Rural Development Trust (CORDET) which is said to be a public charitable trust. Its main object is to educate and train rural farmers about scientific farming in agriculture and animal husbandry without profit motive. It is a training institute.
(3.) The dispute pertains to the training farm at Phoolpur Allahabad where respondent nos. 3 to 15 are claimed to be employed as casual/daily rated workers who were engaged from time to time on need basis in different works/sections, such as. Agriculture Farm, Poultry Farm, Fisheries etc. It appears that their services were terminated w.e.f. 28.12.1996. The termination gave rise to an industrial dispute which was referred to the Labour court Allahabad for adjudication and were separately registered as Adjudication case numbers 59/98 to 71 /98.;