JUDGEMENT
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(1.) Heard Sri Mayank, Advocate, holding brief of Sri M.M.Sahai for the petitioner and Sri B.N.Singh, learned counsel appearing for respondent No.1.
(2.) This writ petition is directed against the award dated 31st October, 1996 of Labour Court (5), U.P. Kanpur in Adjudication Case No.64/1990 whereby it has held that respondent workman Sri Brij Nandan Lal is entitled for designation and post of Store Clerk w.e.f. 6.12.1989 with all consequential benefits.
(3.) The facts in brief given rise to the present dispute are as under:;
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