J.J. Munir, J. - (1.) This writ petition is directed against an award of the Presiding Officer, Labour Court (IInd), U.P., Kanpur dated 21.07.2005 (published on 16.09.2005) passed in Adjudication Case No. 124 of 2004, whereby an award has been made to the effect that upon the workman explaining his unauthorized absence and forgoing wages for the period of his absence, together with other related service benefits for the said period which he would have to forgo in writing, the respondents shall reinstate the workman in service from the date he makes an application in those terms.
(2.) The petitioner is Santosh Kumar Shukla, who has come up against the aforesaid award through this writ petition under Article 226 of the Constitution. He is hereinafter referred to as the 'workman'. The second respondent are the other party to the proceedings before the Labour Court, being the Employers. They are M/s Rajendra Alloys Limited, Jainpur Industrial Area, Kanpur Dehat. M/s Rajendra Alloys Limited, the second respondent, is hereinafter referred to as the 'Employers'.
(3.) Pending this petition the Employers, who were a company registered under the Companies Act, have been wound up by an order made by this Court in Company Petition No. 73 of 2015, decided on 25.08.2017. The Official Liquidator has been appointed as liquidator of the Employers, ordered to take over their assets, and to proceed and act in accordance with Rule 114 of the Companies (Court) Rules, 1959. In view of this supervening event the Official Liquidator attached to this Court, and since appointed liquidator of the Employers, has been impleaded as respondent no. 3 vide an order of this Court dated 07.02.2018. The Official Liquidator is hereinafter referred to by that designation.;