RAM SURAT RAM (MAURYA),J. - (1.) List has been revised. No one appeared for the respondent. Heard Sri Vivek Kumar Singh, for the petitioner.
(2.) The writ petition has been filed for quashing the award of Labour Court, published on 27.08.1994 (dispatched on 02.09.1994), passed in Adjudication Case No. 16 of 1989, setting aside the termination of respondent-2, from service and directing to re-instate with back wages along with consequential allowances with continuity of service.
(3.) State Of U.P., through Order No. 29048-52 (Shra Aa)/36- Shram (1) C.P. 24/88 (Ghaziabad) dated 16.09.1988, (registered as Adjudication Case No. 16 of 1989), referred the dispute "whether termination of service of workman Dharampal son of Ramu, by the employer, from the post of chaukidar was proper and legal? If not then what relief, the workman was entitled?" for adjudication for Labour Court, Ghaziabad.;