SHAMBHU PRASAD Vs. PRESIDING OFFICER AND OTHERS

JUDGEMENT

(1.) The present petition is instituted against the award dated 23.08.2010, passed by Presiding Officer, Labour Court, Haridwar in Adjudication Case No.95 of 2005, whereby the claim of the petitioner for reinstatement has been rejected.

(2.) "Key facts" necessary for adjudication of this petition are that the petitioner was engaged as a daily wage employee in the respondent- Irrigation department on 01.11989. He worked in the department upto 30.03.199

(3.) He was retrenched from his services without following the provisions of Sec. 6(N) of the U.P. Industrial Disputes Act, 1947. The petitioner raised the industrial dispute.