Rakesh Srivastava,J. - (1.) The award dated 1.6.1995 passed by the Central Government Industrial Tribunal-cum-Labour Court, Pandu Nagar, Deoki Palace Road, Kanpur (hereinafter 'the Tribunal') in Industrial Dispute No. 323 of 1989 is under challenge in this writ petition.
(2.) The Indian Institute of Sugarcane Research, Lucknow (hereinafter the 'Institute') is an autonomous institute of higher learning, under the umbrella of Indian Council of Agricultural Research, New Delhi by the Ministry of Agriculture, Government of India for advanced research in sugarcane agriculture. The Government of India sanctioned the Agricultural Production Cess Scheme P.L. 480 Project (hereinafter "the Scheme') on ad hoc basis for a fixed period of 4 years with effect from 13.10.1980 and provided a fixed fund for the purpose.
(3.) By an order dated 24.2.1984, the Director of the Institute appointed the petitioner as Fieldman/Field Assistant with effect from 14.2.1984 on a consolidated salary of Rs. 300/- p.m. under the said Scheme for a minimum period of two years/till the completion of the Scheme which ever was earlier. The service of the petitioner stood terminated on 12.10.1984, the date on which the scheme came to an end. After a considerable delay, the petitioner raised an industrial dispute. On 19.10.1988, the Central Government, Ministry of Labour by notification dated 19.10.1989 referred the following dispute to the Tribunal for adjudication: "Whether the Director, Indian Institute of Sugarcane Research was justified in terminating the services of Sri Ram Kewal as Field-man/Field Assistant w.e.f. 19.10.1984? If not what relief the workman concerned is entitled to?" ;