Rakesh Tiwari, J. - (1.) Heard the learned counsel for the parties and perused the records.
(2.) This writ petition is directed against the award dated 27.10.1998, passed by the labour court in Adjudication Case No. 39 of 1990. After transfer from Rampur, this case was registered as Adjudication Case No. 132 of 1994 at Bareilly.
(3.) Out of 13 employees whose case was espoused by the Hydroelectric Employees Union, Lucknow, the case of Sajid Husain son of Ram Singh was not pressed by the Union before the labour court on the ground that they had continuously not worked for 240 days. The dispute thus remained in respect of only ten employees.;