M.C.Agarwal, J. - (1.) By this petition under Article 226 of the Constitution of India, the petitioner employer challenges and award dated 24th November, 1994, made by the Presiding Officer, Labour Court I, U.P., Kanpur, in Adjudication Case No. 93 of 1994, whereby the Labour Court directed that the termination of the services of the workman respondent No. 2 as Boiler Attendant was not in accordance with law and he was entitled to be reinstated with the benefit of continuation in service. With regard to the back wages, it directed that the wages would be payable only from 1st February, 1994.
(2.) Counter and rejoinder affidavits have been exchanged.
(3.) I have heard Sri Ranjit Saxena, learned Counsel for the petitioner, and Sri K.N. Misra, learned Counsel for the respondent No. 2.;