SANGEETA CHANDRA, J. - (1.) This writ petition has been filed challenging the Award dated 06.12.2008 passed by the Presiding Officer of the Industrial Tribunal (5) U.P., Meerut (herein after referred to as 'Respondent No. 1') in Adjudication Case No. 05 of 1995.
(2.) The petitioners are a private Company engaged in the business of providing security services to various establishments. It signed a contract with Modi Rubber Ltd. to secure their premises at Meerut. It engaged the respondent no. 2-Ram Pal Singh (herein after referred to as the 'Workman') as a Supervisor by a contract dated 09.08.1993 at Rs.1800/- per month. The services of the workman having not been found satisfactory, were terminated on 31.05.1996 and he was given one month's salary in lieu of one month's notice of such termination. Although the services of respondent no. 2 were terminated on 31.05.1996, he continued to work till 11.06.1996.
(3.) The workman, after termination of his services raised an industrial dispute. The conciliation having failed, the matter was referred for adjudication. The reference was made by the Government under Section 4-K of the U.P. Industrial Disputes Act, 1947 as to whether the services of the Workman (Ram Pal Singh) have been validly done away on 31.05.1996, if not, to what relief?;