JUDGEMENT
V.G.Oak, J. -
(1.) This writ petition is directed against an award delivered by an arbitrator. Harbansiwala Tea Estate, Debra Dan, are the petitioner. Sri Mehra, who is the manager of the petitioner estate, has filed an affidavit in support of the petition.
(2.) According to the affidavit, Mata Din and others, who are opposite parties 2 to 7 in the writ petition, were six employees of the petitioner. The petitioner imposed various penalties upon the six workmen. They complained that the punishments so awarded were unjustified. The dispute between the management and the six workmen was referred to arbitration. Sri Srivastava, Regional Conciliation Officer, Meerut, was appointed arbitrator. He gave an award on 15 January 1960 in favour of the workmen. According to the petitioner, the award is vitiated for various reasons. The petitioner has therefore prayed that the award dated 15 January 1960 be quashed.
(3.) The Secretary, Chai Bagan Mazdoor Union, is opposite party 8. Sri Mela Ram, who is the general secretary of the Chai Bagan Mazdoor Union, has filed one counter-affidavit. Another counter-affidavit has been filed by Sri Gupta, who is an additional regional conciliation officer.;
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