Anjani Kumar, J. - (1.) By means of this writ petition under Article 226 of the Constitution of India, the petitioner-employer, U. P. State Sugar Corporation Limited, Unit Amroha, district Moradabad, challenges the award of the Labour Court, Rampur, dated 3rd June, 1996 passed in Adjudication Case No. 9 of 1993.
(2.) The following dispute was referred by the State Government under Section 4K of the U. P. Industrial Disputes Act, 1947 before the labour court for adjudication : ..(VERNACULAR MATTER OMMITED)..
(3.) The parties have exchanged their pleadings, adduced their oral and documentary evidence before the labour court and on the basis of the pleadings of the parties, the labour court framed the following issues as preliminary issues ; (1) Whether the present dispute is not an industrial dispute? (2) Whether the union said to have been elected in the year 1986 is disputed since there a dispute is pending decision of this Court and in this view of the matter, the reference does not require any answer? (3) Whether the State Government has legally referred the matter or not?;