- (1.) Petitioner is permitted to implead Union of India through Ministry of Labour, New Delhi as Respondent No. 5, during the course of the day.
(2.) It is not necessary to issue notice to Respondent No. 5, in view of the order proposed to be passed today.
(3.) This writ petition, by Steel Authority of India Ltd. (SAIL) through its Branch Manager, Kanpur, is directed against an Award of the Labour Court, U.P. Kanpur Nagar passed in Adjudication Case No. 105 of 2006 dated 16.2.2010. Under the impugned Award, the reference has been answered in favour of the workmen and against the Petitioner.;