(1.) Present Letters Patent appeal has been filed challenging the judgment and order passed by the learned Single Judge dated 06 th July, 2009 by virtue of which appellant's writ petition impugning the award passed by the Industrial Tribunal dated 16th October, 2006 has been dismissed.
(2.) Mr. Sugriva Dubey, learned counsel for appellant submitted that respondent had illegally terminated the services of the appellant without following the procedure prescribed for retrenchment of surplus workmen. Learned counsel for appellant submitted that two workmen namely, Mr Mahesh Kumar and Mr. Sahu despite being junior to the appellant, are still in the employment of the respondent.
(3.) However, upon perusal of the file, we find that the Industrial Tribunal has concluded on facts as under:-