MANOJ MISRA,J. - (1.) Heard Sri Mangla Prasad Rai for the petitioner; Sri R.C. Maurya for the respondent; and perused the record.
(2.) The present petition has been filed challenging an award dated 03.01.2009 passed by the Labour Court, U.P., Agra in Adjudication Case No.416 of 1998 which has been published on 20.10.2010.
(3.) A reference as to whether the employer (petitioner herein) was justified in terminating the services of the workman (respondent herein) vide order dated 13.06.1994, if not, what relief the workman was entitled to, was made by the State Government vide order dated 09.12.1998 to the Labour Court for adjudication.;