- (1.) Heard Shri Amit Singh Bhadoriya, learned counsel for the petitioner as well as learned Standing Counsel and Shri Shiv Kumar Yadav, learned counsel for the opposite party no. 3.
(2.) The present writ petition arises out of the Award dated 11.8.1987 passed by the Presiding Officer, Labour Court, Faizabad, published on 9.1.1998 whereby the Labour Court allowed the claim of Ram Raj [opposite party no.3] and held the order of termination to be bad in law and also directed for reinstatement of opposite party no.3 in service with 5% back wages and Rs. 250/- as cost of the case.
(3.) Brief facts giving rise to the present dispute are that allegedly Ram Raj [opposite party no.3] was working as Muster Roll Workman under the Employer Executive Engineer, Electricity Distribution Division-I, Faizabad i.e. Petitioner No. 2 where it is said that he worked for more than 03 years and without any prior notice as well as compensation he had been removed from service on 31.10.1973. Aggrieved by the aforesaid act of the petitioners, he approached the labour Court in the year 1989. The Labour Court, vide its order dated 11.08.1997, passed in Adjudication Case No. 148 of 1992, held the act of employer illegal and passed the Award as mentioned above.;