Saumitra Dayal Singh, J. - (1.) This writ petition has been filed by the employer seeking a writ of certiorari to quash the award of the Industrial Tribunal-cum-Labour Court, Kanpur dated 05.02.2015, in Industrial Dispute No. 69 of 2010 between Ganga Ram and Senior Superintendent of Post Offices, Agra.
(2.) By that award the Industrial Tribunal has answered the reference made to it, in favour of the workman declaring the termination of his services with effect from 18.09.2008, neither legal nor justified. Further, the Industrial Tribunal has granted the relief of reinstatement with full back-wages and all consequential benefits.
(3.) The proceedings before the Industrial Tribunal had arisen upon the reference made by the Central Government vide order dated 30.03.2010, to the following effect: "Whether the action of the management of Sr. Post Master, Agra in terminating the services of their workman Sri Ganga Ram w.e.f. 18.9.2008 is legal and justified ? If not, what relief the workman is entitled to ?";