D.P.Singh, J. - (1.) Pleadings have been exchanged and the learned counsel for the parties agree that the petition may be disposed of finally under the Rules of the court.
(2.) Heard learned counsel for the petitioner.
(3.) This writ petition is directed against an award of the labour court dated 27.1.1997 by which the claim of the respondent workman has been accepted and his termination has been held to be against the provisions of the U.P. Industrial Disputes Act (hereinafter referred to as the Act) and a direction has been issued for his reinstatement with full back-wages.;