VIDYA RAWAT Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised. No one appears on behalf of the respondent no. 3.

(2.) Heard Shri Akshat Sinha, learned counsel for the petitioner and learned Standing Counsel.

(3.) The instant writ petition has been filed challenging the award dtd. 25/6/2006 passed by the Labour Court, 1st, Ghaziabad in Adjudication Case No. 240 of 1994 so far as it has not awarded back wages to the petitioner and grant full back wages from the date of termination till the actual reinstatement.