G.P. Mathur, J. - (1.) This petition was presented on November 1, 1987 and the parties have exchanged affidavits. Since a long time has elapsed the writ petition is being disposed of finally at the admission stage with the consent of the parties.
(2.) The principal prayer made in the petition is that the reference made by the State Government on October 18, 1986, (Annexure-1 to the writ petition) under Section 4-K of U. P. Industrial Disputes Act be quashed. Sri D. Mittal-respondent No. 3 was employed as Medical Sales Representative in the petitioner Company. His services were terminated w.e.f, March 20, 1985. It appears that he raised a dispute that the termination of his service was not proper. The State Government vide its order dated October 18, 1986 made a reference to the Labour Court, Agra. The reference was whether termination of service of D. Mittal, Medical Sales Representative w.e.f. March 20, 1985 was valid/proper and if not, what benefit he was entitled to get.
(3.) The undisputed facts are that respondent No. 3 was employed by the petitioner Company as Medical Sales Representative solely for sales promotion work and for selling company products. The appointment order was issued to him by the Head Office of the Company from Bombay vide their letter dated April 21, 1965. In pursuance of the aforesaid letter, the respondent No. 3 joined on May 21, 1965 and underwent training in Bombay. The services of respondent No. 3 were terminated vide letter dated March 8, 1985 which was effective from Mach 20, 1985 and at the time of termination of his service, respondent No. 3 was getting salary of Rs. 2842/- per month.;