ANJANI KUMAR, J. - (1.) By means of this writ petition, under Article 226 of the Constitution of India, the petitioner has challenged the order dated 11/02/1998 passed by the Labour Court, U.P. Meerut, respondent No. 3.
(2.) The petitioner filed an application before the Labour Court, Meerut under Section 33-(C)(2) of the Industrial Disputes Act, 1947 for getting the benefit of the Government Order No. Ve-Aa. 1-1763/10-39 (M)/89 dated 3/06/1989 as he has completed 16 years of service and he is entitled for getting the selection grade.
(3.) The employer, respondent, filed his reply stating therein that the workman does not fulfil the requisite conditions of the Government Order dated 3/06/1989 and there is a bona fide dispute with regard to the selection grade to be given to the petitioner as he has been awarded an adverse remark, as such he has not been given the benefit of the selection grade.;