KRISHI UTPADAN MANDI SAMITI,MANGLOR,DISTRICT SAHARANPUR (NOW HARDWAR) Vs. PRESIDING OFFICER,LABOUR COURT (2) U. P. MEERUTI AND ANOTHER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and learned counsel for respondent No. 2

(2.) THIS petition has been filed by the petitioner challenging the award dated 24. 10. 1996, whereby the Labour Court held that the termination of services of the workman from 21. 02. 1974 was illegal and improper and directed the petitioner to reinstate the workman/respondent No. 2 in service with back wages and service benefits.

(3.) THE case of the respondent No. 2 is that he worked as Kaamgar from 01. 01. 1970 to 21. 02. 1974 with the em­ployer - establishment on temporary ba­sis but on 21.02.1974 his services were terminated without giving prior notice to him and without complying the provisions of Section 6 = N of the U. P Industrial Disputes Act.