Anjani Kumar, J. - (1.) Heard learned counsel appearing on behalf of the petitioner and the learned standing counsel for the contesting respondents.
(2.) Petitioner-New Okhla Industrial Development Authority, Ghaziabad aggrieved by the award of the labour court, Ghaziabad dated 30th June, 1987, passed in Adjudication Case No. 122 of 1985, copy whereof is annexed as Annexure-4 to the writ petition, approached this Court by means of present writ petition under Article 226 of the Constitution of India.
(3.) The following dispute was referred to the labour court for adjudication : "Kya sewayojkon dwara apne shramik Sukh Pal Singh (putra Sri Balle Ram), mali ki sewayen dinak 7.9.1983 se samapt kiya jana uchit tatha/athwa Vaidhanik hai? Yadi nahi, to sambandhit shramik kya labh/anutosh (Relief) pane ka adhikari hai, tatha anya kis vivrdn sahit?";