- (1.) The management has filed this Letters Patent Appeal against the order dated 7.8.2012 passed by the learned Single Judge, whereby the writ petition (C. W. P. No. 1045 of 2011) filed by the workman challenging the award of the Labour Court rejecting the reference sought by him against his termination, was allowed and he was ordered to be reinstated. It was held that the termination of the services of the workman was illegal being contrary to the mandatory requirement of Section 25-F of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act').
(2.) We have heard the learned counsel for the appellant and gone through the impugned order as well as award of the Labour Court.
(3.) The management in the present case is a private aided college.;