J.J. Munir,J. - (1.) This writ petition has been filed by the State of U.P. through the Executive Engineer, Irrigation Construction Division-III, Jhansi challenging an award of the Labour Court-If, U.P., Gorakhpur dated 22.03.2001, passed in Adjudication Case No. 77 of 2000, directing respondent no. 2, Har Govind, a contract labourer with the petitioner-Employer to be reinstated in service with continuity in service but without back wages. The aforesaid award dated 22.03.2001 is hereinafter referred to as the 'impugned award'; the petitioner is hereinafter referred to as the 'Employer' and respondent no. 2, Har Govind S/o Parasu Ram, is hereinafter referred to as the 'Workman'.
(2.) Heard Sri S.P. Singh, learned Standing Counsel appearing on behalf of the Employer and Sri S.N. Dubey, learned counsel appearing for the workman.
(3.) A counter affidavit on behalf of the workman dated 04.11.2001 has been filed, to which the employer-State have filed a rejoinder affidavit on 16.04.2002. This petition was admitted to hearing on 03.08.2001 and pleadings have been exchanged, with all parties represented. The case was heard in a single hearing on 03.04.2019 and judgment was reserved.;