SARAL SRIVASTAVA, J. - (1.) Heard learned counsel for the parties.
(2.) The U.P. State Transport Corporation has challenged the order passed by the Presiding Officer, Labour Court in Case No. 183 of 1998, whereby the Presiding Officer, Labour Court-respondent no. 1 has set-aside the order of termination of Mohammad Ali @ Dularey respondent no. 2 with all consequential benefits.
(3.) The facts of the case in short is that the respondent no. 2 was appointed as Cleaner in the petitioner's Corporation in the year 1997 and was promoted on the post of driver in the year 1979.;