Sangeeta Chandra, J. - (1.) Shri Virendra Misra, appears for the petitioners is present.
(2.) The matter has been listed peremptorily. Although the name of Mr. Amar Nath Tripathi, has been shown as one of the counsel for the contesting-respondents but he has failed to appear and assist this Court, therefore, this Court has perused the counter affidavit filed by him and is proceeding to dispose of the case on merits.
(3.) This petition has been filed by the petitioners i.e. the Employers challenging the order dated 18.07.2006 passed by the Presiding Officer, Labour Court, U.P. Lucknow in Miscellaneous Case No. 68 of 2003. It has been submitted by Shri Virendra Misra, that the respondent no.3 filed an application under Section 33-C (2) of the U.P. Industrial Dispute Act with the allegation that he had been working as a Chowkidar in the establishment of the Employers with effect from 07.06.1979 and was retrenched in August, 1998. His dues relating to Provident Fund, Employees Insurance Scheme, Salary and Retrenchment Compensation have not been paid by the Employers. The total amount of Rs.21,927/- was prayed to be given as arrears of Salary, Compensation, Bonus, Leave Encashment after calculation.;