Yogendra Kumar Srivastava - (1.) Heard Sri Diptiman Singh, learned counsel for the petitioner and Sri Ram Prakash Pandey, learned counsel appearing for the respondent no. 3.
(2.) The present petition seeks to challenge the award of the Labour Court U.P. Saharanpur dated 30.3.2011 passed in Adjudication Case No. 14 of 2006 in the matter of M/s Triveni Engineering and Industries Limited (Sugar Unit) Khatauli and Sant Ram in terms of which the Labour Court has granted the relief of reinstatement to the respondent-workman on the post of Seasonal Weighment Clerk with continuity of service from the season 2004-05 onwards with full back wages and consequential reliefs.
(3.) Briefly stated the facts of the case are as follows :-;