- (1.) On the request of the learned counsel for the parties, the petition is being decided at the admission stage without calling for counter affidavit as per Rules of the Court.
(2.) The petitioner-employer is assailing the Award dated 5 November 2014 published on 20 February 2015, passed by the Presiding Officer, Labour Court, Mirzapur in Adjudication Case No. 32 of 2008 (Shri Lalji Dubey Vs. Executive Engineer, Irrigation Construction Division, Robertsganj, Sonbhadra and others).
(3.) The following reference was made on 24 August 2007: "Whether the service of the workman- Lalji Dubey son of Mahanand Dubey working on the post of 'Beldar', terminated on 1 December 1998 is proper and legal and if not the relief/compensation the workman is entitled to".;