KANHAIYA LAL POLYTECHNIC Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Present petition is filed assailing the award dated 04.07.2013, passed by the Labour Court, Haridwar.

(2.) Learned Labour Court, in the impugned award dated 04.07.2013 has held that termination of the services of the workman is in violation of proviso of Sub-section (2) of Section 6-E of the U.P. Industrial Dispute Act, 1947. Feeling aggrieved, employer has approached this Court by way of present writ petition.

(3.) I have heard Mr. Siddhartha Sah, learned counsel for the employer petitioner and Mr. Pankaj Miglani, learned counsel for the workman respondent and have carefully perused the record.