Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) The petitioner has challenged the validity and correctness of the impugned award dated 19th December, 2003 passed by the Industrial Tribunal (I), U.P. Allahabad in Adjudication Case No. 88 of 1999 in the matter of Industrial dispute was between the workman and the concerns known as (i) M/s Kesarwani Sheetalaya Soraon. Allahabad and (ii) M/s Sangam Cold Storage, Soraon, Allahabad.
(3.) The respondent No. 3 the workman concerned raised an industrial dispute against the aforesaid two Cold storages claiming that he was appointed orally on 10.1.1995 on the post of Store Keeper in M/s Sangam Cold Storage, Soraon, Allahabad. He claimed that his appointment was oral and that both the Cold storages were run by the member of the same family. He also claimed that his services were orally terminated on 27.6.1997 by M/s Sangam Cold Storage i.e. employer No. 2.;