S.U. Khan, J. - (1.) Heard learned Counsel for the parties.
(2.) This writ petition by the employer is directed against the award dated 30.4.1999 passed by Presiding officer, Labour Court, Varanasi in Adjudication Case No. 85 of 1997.
(3.) The matter which was referred to the Labour Court was as to whether the action of the employer in not making permanent its employee Keshav Singh, respondent No. 2 and terminating his services with effect from 16.3.1995 was valid and legal?;