- (1.) Heard Sri Shakti Swarup Nigam, learned counsel for the petitioner. No one appears for the respondent no.2 even in the revised call.
(2.) The petitioner is seeking quashing of the award of the Labour Court dated 21.06.2000 passed in Adjudication Case No.142/92.
(3.) Briefly stated the facts of the case as emerging from the pleadings on record are that the respondent no.2-Chini Mill Karmchari Sangh (hereinafter referred to as 'Union') raised an industrial dispute as to whether the termination of services of the employees of the Union w.e.f. 01.08.1990 was valid, if not what relief they are entitled. The matter was referred to the Labour Court by the State Government and registered as Adjudication Case No.142/92.;