- (1.) Leave granted.
(2.) Being aggrieved by the judgment delivered in Writ-C No.375 of 2003 dated 7th November, 2012, by the High Court of Judicature at Allahabad, this appeal has been filed by the employer - U.P. State Road Transport Corporation.
(3.) By virtue of the impugned judgment, the High Court has confirmed the award dated 30th June, 2001, published on 3rd September, 2001, made by the Industrial Tribunal (III), U.P. at Kanpur.;