Saral Srivastava, J. - (1.) Heard learned Standing Counsel for the petitioners and Sri Lavlesh Shukla, learned counsel for the respondent.
(2.) The present writ petition has been preferred by the State of U.P. challenging the award dated 12.01.2009 passed by the Labour Court, Allahabad in adjudication case no. 73 of 2006 published on 03.07.2009.
(3.) The relevant facts in nutshell for proper appreciation of controversy are that the respondent was appointed on the post of Sweeper for a fixed term w.e.f. 19.01.1990 in the department of Zila Udoyg Kendra. The appointment of the respondent was extended from time to time and was lastly extended up to 31.03.1992.;