AJAY RASTOGI,J. - (1.) The present appeal is directed against the order of the ld. Single Judge dated 12.07.2017.
(2.) The cause title of the order indicates that no one has represented the respondent workman but counsel for the appellant-workman informed that he appeared as caveator before the ld. Single Judge and after the matter being heard the present order impugned has been passed dated 12.07.2017.
(3.) As per the appellant's own statement made in his claim application he had served in the office of the respondent as a daily wager intermittently during the intervening period 1988-1991 and indisputably he approached the Conciliation Officer after inordinate delay of 15 years and at the stage when the State Government made a reference vide its notification dated 20.09.2007, two specific issues were framed which read as infra:- "(i) Whether the Union who has raised the dispute in regard to alleged termination of service of the appellant-workman after 15 years is valid and justified ? (ii) What relief the appellant-workman if his termination dated 01.12.1991 is found to be invalid or unjustified ? ";