CAWNPORE TEXTILES LTD Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) Heard Sri V. B. Singh, learned Counsel for the Petitioner and Sri K. M. Dayal, learned Senior Advocate representing the contesting Respondent No. 2, at length and in detail.

(2.) The award dated 25th November, 1981 of the Presiding Officer, Labour Court III, Kanpur, rendered in Adjudication Case No. 155 of 1980 upon a reference by the State of Uttar Pradesh, the Respondent No. 1, under section 4-K of the U.P. Industrial Disputes Act, 1947 (hereinafter called the Act), is under challenge in this petition under Article 226 of the Constitution of India by M/s Cawnpore Textiles Ltd. Kanpur, the Petitioner.

(3.) By the impugned award, the Petitioner has been directed to reinstate Sri Sheo Narain Bajpai, the Respondent No. 2, and pay the emoluments etc. with effect from 1st July, 1979. This Direction is based on the finding that the dispensation of the services of the Respondent No. 2 was not proper rather it was discriminatory.