MINERVA DIESEL Vs. P O LABOUR COURT

JUDGEMENT

(1.) Heard Sri Vivek Ratan, learned counsel for the petitioner and Sri Sudhansu Narain, learned counsel appearing for respondent no.2.

(2.) Present petition has been filed challenging the award dated 15.3.2000 passed by the labour court, Agra in Adjudication case no.82 of 2000. The award was published on 14.11.2000 under Section 6 of the U.P. Industrial Disputes Act (hereinafter referred as the 'Act'). The reference was made under Section 4-K of the Act in C.P. case no. 334 of 1998 dated 9.2.1999 is as follows:-

(3.) Whether the termination of services of Technician workman Pravin Kumar Sharma son of Sri Nirmal Kumar Sharma with effect from 22.4.1997 is valid and legal? if not, to what relief the workman is entitled to and with what other details, if any.