Anjani Kumar, J. - (1.) The petitioner-workman by means of present writ petition under Article 226 of the Constitution of India, approached this Court with the prayer to quash the impugned award of the Labour Court, Varanasi dated 25th August, 1995, passed in Adjudication Case No. 5 of 1991, copy whereof is annexed as Annexure -'8' to the writ petition.
(2.) The following dispute was refereed to the Labour Court for adjudication: ..(VERNACULAR MATTER OMMITED)..
(3.) Heard learned Counsel appearing on behalf of the parties.;