EXECUTIVE ENGINEER ELECTRICITY DISTRIBUTION DIVISION, MORADABAD Vs. PRESIDING OFFICER LABOUR COURT, RAMPUR

JUDGEMENT

(1.) The Chairman of the U.P. Power Corporation Limited and two of its Executive Engineers have petitioned this Court under Article 226 of the Constitution seeking to quash an award, dated 25.09.2013 (published on 15.04.2014) made in Adjudication Case No.57 of 2011, between these petitioners and their workman, Mohd. Abrar, respondent no.2. The said award that is hereinafter referred to as the 'impugned award', has declared termination of services of Mohd. Abrar, respondent no.2, by the petitioners illegal with a further direction to reinstate the second respondent with continuity of service and back wages.

(2.) Heard Ms. Usha Kiran, learned counsel for the petitioners and Sri Dilip Kumar Yadav, learned counsel appearing for the workman-respondent no.2.

(3.) For the facility of reference, the three petitioners shall be hereinafter called the 'employers', whereas respondent no.2, Mohd. Abrar shall be referred to as the 'workman'.