BHARATI SAPRU, J. - (1.) This writ petition has been filed against an award of the Labour Court dated February 15, 2000 passed in Adjudication Case No. 219/1992 by which, the Labour Court has reinstated the respondent-workman on the same position as he was engaged along with full back wages. The petitioner has challenged the award for two reasons Firstly, the petitioner states that the award was passed ex-parte against them and secondly on merits also.
(2.) I have heard learned counsel for the petitioner Sidhtharth Singh, learned counsel for the respondent Shyam Narain. On the first point, the petitioner argued that a plain reading of the award itself would make it clear that the award was passed ex-parte against them and, therefore, the petitioner filed an application for recall of the ex-parte award.
(3.) The award is dated February 15, 2000. The undisputed fact is that the award was published on October 21, 2000 and, therefore, become enforceable within the period of 30 days on October 21. 2000 under the provisions of Section 6-A(l) of the U. P. Industrial Dispute Act. The petitioner, however, filed a recall application on November 10, 2000, which was rejected by the Labour Court by its order-dated February 3, 2004.;