Aloke Chakrabarti, J. - (1.) This writ petition was heard along with Civil Miscellaneous Writ Petition No. 2208 of 1997 State of U. P. v. Presiding Officer, Labour Court, Dehradun and Anr.
(2.) Heard learned standing counsel appearing for the petitioner and Mr. Gopal Narain, learned counsel appearing for the respondent No. 2 workman.
(3.) Learned standing counsel for the petitioner contends that the impugned award is bad as provisions of Sub-rule (9) of Rule 12 of the U.P. Industrial Disputes Rules, 1957 could not be applied in the present case as issues were not framed and the Labour Court was not entitled to pass the impugned award applying the aforesaid law without framing issues. Learned standing counsel in support of the contention refers to the written statement filed by the workman. It is contended that when admittedly the order sheet shows that issues were not framed impugned award is liable to be quashed.;