Rakesh Tiwari, J. - (1.) Heard Counsels for the parties.
(2.) This petition arises out of award dated 30.11.1985 passed by Labour Court (IV), Kanpur in Adjudication Case No. 5 of 1985 between the U.P. State Electricity Board (which is hereinafter called as 'the UPSEB' or 'the Board') and another and the Kanpur Bijali Mazdoor Sabha. The aforesaid award was enforced by publication by the State Government on the Notice Board on 15.1.1986.
(3.) Brief facts of the case are that an industrial dispute was espoused by 'Kanpur Bijali Mazdoor Sabha in 'respect of 8 workers for giving them the designation and corresponding pay. scale of bus conductor. The matter was referred to Labour Court (I), U.P., Kanpur where it was registered as Adjudication Case No. 5 of 1985.;