DAURALA SAHKARI GANNA VIKAS SAMITI LIMITED Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-2000-5-157
HIGH COURT OF ALLAHABAD
Decided on May 24,2000

DAURALA SAHKARI GANNA VIKAS SAMITI LTD. Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

ALOKE CHAKRABARTI, J. - (1.) This writ petition was heard alongwith Civil Misc. Writ Petition No. 27178 of 1996 Co-operative Cane Development Union Limited v. The Appellate Authority Evam Addl. Labour Commissioner, U. P. and others.
(2.) This writ petition was filed by the employer challenging the order passed by the Labour Court with regard to a dispute relating to entitlement of the workmen concerned to the rate of pay for a particular period.
(3.) Heard Mr. Shashi Nandan, learned counsel for the petitioner employer and Mr. Shyam Narain learned counsel for the respondent workmen.;


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