Yatindra Singh, J. - (1.) Sri Bhim Singh, (the contesting respondent) was working as English Typist in the Irrigation Department of the State of Uttar Pradesh (the petitioner). He was not permitted to work after 29.2.1992 and he raised an industrial dispute, which was referred to the Labour Court under U. P. Industrial Disputes Act. 1947 (the State Act for short). According to the contesting respondent, he was appointed on 25.6.1986 and was continued in service and was Illegally not permitted to work from 29.2.1992. The petitioner says that : the contesting respondent was given a fixed term appointment : he was appointed till 29.2.1992 on ad hoc basis and after expiry of that period, his services came to an end it is not a retrenchment ; and there is no illegality in terminating the services. The Labour Court has held that : 1. the contesting respondent had started working from 25.6.1986 (though there were some breaks) ;
(2.) the contesting respondent has been retrenched without offering any compensation ;
(3.) there is work as persons junior than the contesting respondent have been permitted to work ; the action of the petitioner is discriminatory and;