Sangeeta Chandra, J. - (1.) The writ petition has been filed by the petitioner challenging the Award dated 10.9.2003 passed by the Labour Court IV at Kanpur in Adjudication Case No. 29 of 2003, wherein the Labour Court has set aside the termination order dated 1.1.2000 of Vikram Jaiswal (repondent no.1) and directed his reinstatement on the post held by him i.e. coolie and granted back wages to him w.e.f. 5.2.2003, the date of reference order under Section 4-K of the U.P. Industrial Disputes Act, 1947.
(2.) It is the case of the petitioner that it is a Company incorporated under the Companies Act, 1956 and is a successor of U.P. State Electricity Board and Kanpur Electricity Supply Administration as per the notification no. 186/XXIV-1-2000 dated 15 January 2000 issued by the Governor of U.P. in exercise of power under sub-Section 4 of the Section 23 of the U.P. Electricity Reforms Act, 1999.
(3.) It is the case of the petitioner that its administration is governed by Regulations framed by the Board of Directors and these Regulations relate to recruitment, appointment, promotion and other service conditions of its employees amongst other things. The respondent no.1 never worked in the petitioner establishment yet on the basis of forged documents, he raised an Industrial Dispute alleging that his services as a coolie were wrongfully terminated w.e.f. 1.1.2000, which dispute was referred under Section 4-K of the U.P. Industrial Disputes Act, 1947 to the Labour Court on 5.2.2003 and registered as Adjudication Case No. 29 of 2003.;