JUDGEMENT
Sunita Agarwal, J. -
(1.) Heard Sri Chandra Bhan Gupta learned counsel for the petitioner and Sri Shekhar Srivastava learned counsel for the respondent-workman.
(2.) The certified copy of the extract of the order sheet of ID case No.1308 of 2008 as also the copy of the charge sheet supplied by the learned counsel for the respondent-workman are taken on record.
(3.) The present petition is directed against the award dated 08.03.2018 passed in Adjudication Case No.1308 of 2008 by the Presiding Officer Labour Court, U.P. Noida Gautam Buddh Nagar published on 15.06.2018. The dispute raised by the respondent no.3 with regard to the termination of her services w.e.f 31.03.1999 was referred for adjudication to the Labour Court (IInd) Ghaziabad vide reference order dated 29.11.1999 in C.P. Case No.380 of 1999. It was later on transferred on 25.10.2007 to the labour Court, Noida, Gautam Budh Nagar. The reference made to the labour court reads as under:-;
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