Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) This petition has been filed challenging the validity and correctness of the award rendered by the Presiding Officer, Industrial Tribunal (IV). Agra (hereinafter referred to as the Tribunal) in an industrial dispute between (i) Tubewell Construction Sub-Division below Railway Bridge, Etah C/o Assistant Engineer, and (ii) Tubewell Construction Division, Agra C/o. Executive Engineer and their workmen represented through Shinchai Mazdoor Sangh, U. P. Mathura Nagar, Aligarh.
(3.) Under Section 4K of the U. P. Industrial Disputes Act, 1947 (hereinafter referred to as the Act) ; the following matter of dispute was referred by the State Government for adjudication to the Tribunal vide reference order dated 22.5.1989 : ..(VERNACULAR MATTER OMMITED).. Appendix (Parishist) (1) Sri B. L. Prasad. son of Mathura Prasad, Mechanic Workshop. (2) Sri Harl Niwas, son of Sri Radha Ballabh driller on rig machine. (3) Sri Surendra Singh Tyagi, son of Kamal Singh.;