SAUMITRA DAYAL SINGH,J. - (1.) Present writ petition has been filed by the petitioners -State against the award of the Labour Court, Varanasi dated 24.02.2012 in Adjudication Case No. 56 of 2007. By that award, the Labour Court had granted relief of reinstatement to the respondent - workman (respondent no.2), together with one time compensation of Rs. 25,000/- and costs of Rs. 1,000/-.
(2.) Sri Vijay Pratap Singh, learned Standing Counsel for the petitioners, submits that petitioner/s is a department of the Government of Uttar Pradesh and that the terms of engagement of employees by the petitioner are governed strictly by rules and no recruitment, regularization etc. may be made by the petitioner, except in accordance with the rules.
(3.) Insofar as the present case is concerned, the following reference had been made by the Government under Section 4K of the Uttar Pradesh Industrial Disputes Act, 1947 (hereinafter referred to as the 'Act'): VERNACULAR MATTER (Omitted) ;