- (1.) Heard Sri V.B. Mishra, Advocate, for petitioner and Sri Vinod Upadhyay, Advocate, for contesting respondent no. 4-workman.
(2.) Writ petition is directed against the award of Labour Court dated 28.9.2004 in Adjudication Case No. 27 of 2002. The workman-respondent no. 4 raised an industrial dispute regarding his confirmation from crushing session 1997-98. The State Government in exercise of power under Section 4-K of U.P. Industrial Disputes Act, 1947 (hereinafter referred to as "U.P. Act, 1947") vide notification dated 9.4.2002 made following reference: xxx xxx xxx
(3.) By impugned award dated 28.9.2004 the Labour Court has answered reference in favour of workman.;