Anjani Kumar, J. - (1.) This Court vide its order dated 8th July, 2003 had directed this case to be listed in the next cause list for final disposal, Today the case is listed and with the consent of learned Counsel for the parties, the matter is heard finally.
(2.) The petitioner-employers aggrieved by the award of the Labour Court, (IV), U.P., Kanpur dated 18th January, 1985, passed in adjudication Case No. 14 of 1982, have approached this Court by means of present writ petition under Article 226 of the Constitution of India, copy whereof is annexed as Annexure-17 to the writ petition.
(3.) The following dispute was referred to before the Labour Court for adjudication:- ...[VERNACULAR TEXT OMITTED]... ;