- (1.) HEARD Shri Yashwant Verma for the petitioner and Shri V. C. Mishra, learned senior advocate assisted by Vivek Misra for the respondent workman.
(2.) THIS petition is directed against an award of the Labour Court dated August 7, 1998 as published on December 21, 1998 answering the reference in favour of the workman and granting him reinstatement with continuity of service and full back wages.
(3.) THE petitioner Institute of Technology is a declared Institution of National Importance established and managed under the Institutes of technology Act, 1961 (hereinafter referred to as the Act) imparting instruction and research in various branches of Engineering, Technology, science and Arts where the Board of Governors is responsible for general superintendence, direction and control of the affairs of the institute and is also empowered to take policy decision with regard to the administration and working of the Institute.;