MANOHAR LAL KUSHWAHA Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner has preferred present petition under Article 226 of the Constitution claiming following reliefs:-

(2.) Learned counsel for the rival parties are heard on the question of admission and final disposal.

(3.) Bare facts reveal that an award was passed in favour of petitioner/workman under the Industrial Dispute Act, 1947 on 8/2/12 vide P/5 holding the termination of petitioner dated 26/4/01 to be unlawful retrenchment and directing for reinstatement without back-wages within a period of one month.