(1.) This writ petition by a person who had worked during the years 1978 to 1988 as an assistant sheet metal-cumwelder in the respondent-industry.
(2.) Petitioner is aggrieved that his reference in Ref No 20 of 1998 made to the labour court on the question as to whether the management was justified in removing the petitioner from work from 17-6-1988 and is in consonance with law, having been rejected, on the ground that the reference is belated one and is to be dismissed. The present petition is to get over this award dated 1-8-2005 [copy at Annexure-Q to the writ petition].
(3.) The factum of employment of petitioner in the respondent organization for the period 1977-1988 is not in dispute. It is only as to whether the petitioner had been unjustly denied employment thereafter or his services were terminated illegally is the question.