RAKESH TRWARI, J. - (1.) HEARD counsel for the parties. They have sub­mitted their written arguments and case laws.
(2.) THIS petition has been filed challenging validity and correctness of the award dated 8.3.1995 passed by the labour Court in adjudication case No. 90 of 1993. Services of respondent No. 2-workman are claimed to have been illegally terminated with effectfrom 1.1.1990, in respectof which he raised an industrial dispute which was referred by the State Government to the labour Court where it was registered as adjudication case No. 90 of 1993.
(3.) CASE of the workman before the labour Court was that he was appointed in 1963 by Zfla Parishad, Kanpur on the post of Pond Moharrir. he continuously worked upto 31.12.1989 and his services have been illegally terminated without any reason with effect from 1.1.1990.;