(1.) Heard Standing Counsel for the petitioner and Shri Gopal Narain for the respondent. By the present writ petition the petitioners have prayed for the issue of an order or direction to set aside the award dated 28.5.2001 passed by the respondent No. 2. Brief facts giving rise to the present writ petition are that the respondent No. 2 has filed the claim petition before the Labour Court, Dehradun in which he has claimed for his reinstatement in the services.
(2.) Against the award dated 28.5.2001, the State of Uttaranchal has filed the writ petition before this Court. His lordships Honourable Mr. Justice P.C. Verma was pleased to pass the order to the following effect:
(3.) The State of Uttaranchal has preferred an Appeal Nos. 3573 and 3572 of 2003 before the Honourable Supreme Court on 14.4.2003, Honourable Supreme Court was pleased to allow the appeal and set aside the order of this Court. The matter was remanded back to this Court for deciding the each issues in accordance with law. The order passed by the Honourable Supreme Court on 14.4.2003 is quoted below: