- (1.) The petitioners are aggrieved by the award dated 30.01.2013 published on 08.10.2013 passed by the Presiding Officer, Labour Court U.P. at Rampur in Reference Case No. 18 /2011 between the petitioners and one of their employees Naresh Kumar, respondent no. 3.
(2.) The Labour Court by the aforesaid award held the termination of the services of respondent no. 3 w.e.f 16.10.2009 from the post of Water Boy to be illegal and invalid and directed for his reinstatement with full back wages.
(3.) A Bank with the name of Prathama Bank was created and established by the Central Government having its branches in Rampur and Moradabad Region in exercise of powers under Section 3 of the Regional Rural Bank Act 1976 (Act No. 21 of 1976). It has one of its Branch in Chhadha Sugar Mill Malasia, Tehsil Hasanpur, J.P. Nagar, U.P.;