Sangeeta Chandra, J. - (1.) Heard learned counsel for the petitioners and Sri J.N. Dixit, Advocate appearing for the respondent No.2.
(2.) The petitioners have challenged the Award dated 27.04.2016 passed by the respondent No. 1 by which the reference made by the Government vide its order dated 05.11.2009 in Adjudication Case No. 103 of 2009 has been decided in favour of respondent No. 2. The reference as made by the Government was worded in the following manner:- "Whether the workmen Sri Rajesh Kumar Mishra S/o Sri Rameshwar Prasad Mishra designation- Pump Operator has been usually terminated on 11.11.2006 by his employers, Executive Officer Nagar Palika Parishad, Raibareli and the Water Works Engineer, Nagar Palika Parishak, Raibareli and to what benefits such workmen is entitled?"
(3.) It has been submitted by the learned counsel for the petitioners that the respondent No.2 had filed Reference Case No.22 of 2007 before the Assistant Labour Commissioner, claiming himself to be a daily wage employee of the Nagar Palika Parishad, Raebareli and praying for setting aside the alleged illegal termination order dated 01.11.2006. After reference was made the adjudication case was transfered to Industrial Tribunal, Lucknow.;