Ravi S. Dhavan, J. - (1.) This petition is at the instance of the employer, Messrs Ajanta Talkies, 88, K.P. Kakkar Road, Allahabad, a proprietorship firm running a cinema at the above address,. It impugned an award dated 18 June, 1979 of the Labour Court Allahabad, given in Adjudication Case No. 49 of 1978. The award arose out of a labour dispute in reference to two workmen, namely, Liak Ali and Ajay Singh. The decision in reference to the workman Ajai Singh was in favour of the employer. Thus this petition is in reference to Liak Ali, hereinafter referred to as the respondent workman.
(2.) The respondent workman sought reference before the Labour Court on the plea that the termination of his services as a cinema operator, on 7 August, 1947 was not bona fide and he sought reinstatement. Upon conciliation proceeding failing the matter of dispute was referred for adjudication before the Labour Court, aforesaid under Section 4-K of U.P. Industrial Disputes Act, 1947. The reference in so far as the workman Liak Ali is concerned was whether his services had been terminated illegally and unjustifiably and if so, to what reliefs and benefits he was entitled to.
(3.) At the outset it needs to be placed on record that the pleadings of both the parties, whether employer or the workman concerned, were not specific and lacking in detail. None of the parties replied to the written statements exchanged between them before the Labour Court.;