- (1.) Heard Shri Farooq Ahmad, learned Counsel for the petitioner, learned Counsel for the respondents and perused the record.
(2.) Petitioner has filed the instant writ petition being not satisfied with the impugned Award dated 26.01.1999 (published on 10.08.1999) passed by the Industrial Tribunal-II Lucknow, whereby the claim of the writ petitioner for reinstatement in service, had been rejected, and instead provided that the workman will be entitled to the compensation equivalent to the wages of two years and five months.
(3.) Brief facts giving rise to the present dispute are that it is said that the petitioner was appointed as labour on 03.03.1991 in the establishment of M/S Somaiya Organics (India) Ltd., Barabanki [hereinafter referred to as the 'Organization'] and was getting wages Rs.32/- per day. He continued to work upto 31.07.1993 regularly and w.e.f. 01.08.1993, services of the petitioner were terminated by the Organization without complying with the provisions of Section 6(N) of the U.P. Industrial Dispute Act. On termination of service, the petitioner raised an Industrial Dispute before the Conciliation Board. The representative of the Organization [opposite party no.2] appeared before the Conciliation Officer and refused to take the petitioner back in service. As the conciliation between the parties failed, the Conciliation Officer referred the matter to the State Government for making a reference. On 14.02.1995, the Deputy Labor Commissioner made a reference to Industrial Tribunal-II Lucknow for adjudication which was registered as Adjudication Case No. 6/95 by the Industrial Tribunal .;