Siddhartha Varma, J. - (1.) Rejoinder affidavit filed today be kept on record.
(2.) Heard Sri V.K.Singh, learned senior counsel for the petitioner assisted by Sri Prakhar Tandon and Sri S. Shekhar, Advocates.
(3.) The respondent-Mohan Lal Prajapati upon being aggrieved by the fact that the petitioner had illegally terminated his service raised an industrial dispute which was referred by the Central Government to the Central Industrial Tribunal /Labour Court, Kanpur. The reference as was made on 31.10.2001 is being reproduced here as under: "Whether the action of the management of Civil Aviation Training College, Bamrauli, Allahabad, in terminating the services of Sri Mohan Lal Prajapati with effect from 1.9.1996 is justified? If not to what relief the workman is entitled?";