SIDDHARTHA VARMA,J. - (1.) The instant writ petition has been filed for the quashing of the award dated 11.3.2014 which was passed by the Labour Court, Varanasi. Further relief for the quashing of the order of termination dated 1.11.2000 was also prayed for. The petitioner thereafter, as a consequential prayer has also prayed for the relief of his reinstatement with continuity of service and all consequential benefits.
(2.) Briefly stated the facts of the case are that after the petitioner was appointed as an Accountant on 1.11.1993, initially temporarily and thereafter on a permanent basis, his services were terminated on 1.11.2000. Thereafter, when the petitioner despite various requests and representations was not allowed to join service, he raised an industrial dispute which was referred to the Labour Court on 18.2.2002. The reference was to the following effect : "Whether the termination of the services of workman Sri Sadanand Singh S/o Late Bhai Ram vide order dated 01.11.2000 by the employers is valid and legal? If not, then whether the workman is entitled for compensation?"
(3.) After exchange of pleadings and after the leading of oral evidence an award was passed on 11.3.2014 wherein though termination was found to be illegal reinstatement was denied and only a lump sum compensation was awarded to the petitioner.;