J.P.Pal vs P.O.
2012 Latest Caselaw 732 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 27066 of 1994
 

 
Petitioner :- J.P. Pal
 
Respondent :- Presiding Officer and others 
 
Petitioner Counsel :- Sanjai Misra
 
Respondent Counsel :- S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Called in revised. None appeared on behalf of the petitioner. However, I have perused the record.

Writ petition is directed against the award dated 24.1.1994 passed in Adj. Case No. 112 of 1989, by respondent no. 1, Presiding Officer, Labour Court III, Kanpur. The State Government in exercise of power under section 4-K of the U.P. Industrial Disputes Act vide notification dated 22.6.1989 has referred following dispute to the labour court:

"Kya sewayojkon dwara apne shramik Jagdish Pal putra Swargiya Sri Sitaram Pal pad maintenance fitter ki sewayen aadesh dinaank 23.5.88 dwara samaapt kiya jana uchit tatha/athwa vaidhanik hai? Yadi nahin, to sambandhit shramik dya laabh/anutosh (relief) paane ka adhikari hai tatha anya kis vivran sahit?

Labour court has answered the reference against the workman on merits as also that the reference is otherwise defective.

Having gone through the award and the pleadings and the grounds in the writ petition, I do not find any reason or error apparent on the face of the impugned order warranting interference under Article 226 of the Constitution.

Writ petition is dismissed. Interim order, if any, is vacated. 

Order Date :- 24.4.2012

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