- (1.) RAKESH Tiwari, J. Heard learned Counsel for the parties.
(2.) THIS petition has been filed against the validity and correctness of the order dated 6. 10. 2001 published on notice board on 7. 8. 2002, which has been annexed as Annexure 7 to the writ petition. The petitioner has prayed for issuance of writ, order or direction command ing the respondents to reinstate the petitioner in service and also pay salary and emoluments payable to the post occupied by the petitioner along with interest payable thereon. The petitioner was initially engaged on daily wages in Anusandhan Evam Niyojan (Jal Sansthan) under respondent Nos. 2 and 3 i. e. Superintending Engi neer as well as Executive Engineer, M/s. Anusandhan Evam Niyojan (Jal Sansthan), Mandal, Allahabad from time to time on need basis. He was disen gaged w. e. f. 1. 1. 1989 after the work or the specified period for which he was engaged was over.
(3.) IT appears that the petitioner raised an industrial dispute with regard to his disengagement from work/service. On conciliation proceedings having failed the dispute was referred by the State Government in exercise of powers under Sec tion 4-K of the U. P. Industrial Disputes Act, 1947 to Labour Court, U. P. Allahabad where it was registered as adjudication No. 42 of 1998. On receipt of summon the parties filed their respective written statement and reply as well as rejoinder affidavit.;