S. K. Diiaon, J. - (1.) The validity of an award dated 12th August, 1989 passed by the Labour Court, Ghaziabad, is being questioned in the present writ petition.
(2.) On 01 before 27th February, 1980 the respondent No. 3 (hereinafter referred to as the workman) was an employee of M/s. Hind Cycles Limited. On the said date he was dismissed from service. On 15th October, 1980 the Hind Cycles Limited and Sen-Releigh Limited (Nationalisation) Ordinance, 1980 was promulgated. This ordinance was replaced by the Hind Cycles Limited and Sen-Releigh Limited (Nationalisation) Act, 1980 (hereinafter referred to as the Act). The Act was enforced with effect from 27th December, 1980. In the meanwhile, on 31st October, 1980 the State Government in the purported exercise of power under Section 4-K of the U. P Industrial Disputes Act, 1947 (hereinafter referred to as the U. P. Act) referred for adjudication a dispute between M/s. Hind Cycles Limited and the workmen. This reference was registered as Adjudication Case No. 200 of 1980 In substance, the dispute referred was as to whether the employer was justified in removing the workman from service with effect from 27th February, 1980 ? If not, to what relief was the workman entitled ?
(3.) In the original reference the dispute was confined to M/s. Hind Cycles Limited and the workman. However, on 2nd May, 1981 for M/s. Hind Cycles Limited, M/s. National Bicycle Corporation of India Limited was substituted as the employer.;