J.J. Munir, J. - (1.) The petitioner has put in issue an award of the Presiding Officer, Labour Court, Allahabad dated 16.02.1995 (published on 20.06.1995) passed in Adjudication Case No. 4 of 1989 between Motilal Nehru Farmers Training Institute (CORDET), Phulpur, Allahabad through its Principal and Santlal.
(2.) Admittedly, Motilal Nehru Farmers Training Institute (CORDET), Phulpur, Allahabad through its Principal are the Employers whereas Santlal is their workman between whom an industrial dispute has arisen. The former are the petitioners before this Court and shall hereinafter be referred to as 'the Employers'. The latter, that is to say, Santlal, is arrayed as respondent no. 3 to this petition. He will henceforth be called 'the workman'.
(3.) At the instance of the workman, an industrial dispute under Section 4-K of the Uttar Pradesh Industrial Disputes Act, 1947 (for short, 'the Act') was referred by the State Government to the adjudication of the Presiding Officer, Labour Court, Allahabad in the following terms: [xxx] ;