Sunita Agarwal, J. - (1.) The amendment application filed by the petitioner has been allowed on 14.08.2018 and necessary incorporation have been made.
(2.) The dispute in the present petition is with regard to the reference order dated 29.08.2017 which has been amended on 27.03.2018.
(3.) On the dispute raised by the respondent no.3, a reference dated 29.08.2017 was made by the Deputy Labour Commissioner, U.P. Noida, District Gautam Buddh Nagar referring the dispute with regard to the termination of services of respondent no.3 w.e.f 03.03.2015. The said reference reads as under:- TABLE NOT FOUND;