BHARATI SAPRU, J. - (1.) This writ petition has been filed by the petitioner-Institute against an award of the Labour Court IV, Kanpur dated July 27, 1999 published on September 6, 1999 in adjudication case No. 78 of 1998. The said award of the Labour Court has reinstated the respondent No. 2 in the services of the petitioner and has also awarded to him wages for the period September 10, 1998 onwards. The order of reference reads herein below: "Vernacular matter omitted."
(2.) The facts of the case are that the Indian Institute of Technology, Kanpur (hereinafter referred to as the 'Institute') is a body corporate which is established under the provisions of the Institute of Technology Act, 1961. The petitioner is thus constituted as a statutory body under the provisions of the Act aforesaid. The petitioner is empowered to provide for both instruction and research in various branches of engineering and technology, arts and science and as also to provide for the dissemination of knowledge in all such branches.
(3.) In view of the statutory obligation imposed upon the Institute, it also undertakes to various research projects. The period of these projects varies from project to project.;