- (1.) Heard learned Counsel for the parties.
(2.) This writ petition is directed against award dated 29.10.1999 given by Presiding Officer Industrial Tribunal(3) U.P. Kanpur in adjudication case No. 341 of 1990. The matter which was referred to the labour court was as to whether action of Petitioner employer of not giving designation and pay scale of mechanic to the Respondent No. 1 (who was semi skilled labour) was just and valid or not.
(3.) In the Petitioners concern there are 5 posts on which persons doing mechanical work are appointed which are to the following effect: Unskilled, semi skilled, skilled, specialist and specialist grade I. (Mechanic is equivalent to specialist grade-I);