- (1.) In the present Writ Petition, Ram Pher Tiwari the Petitioner, who is a workman in the M/s. Kesarwani Zarda Bhandar Factory, Sahson, Allahabad, has prayed for quashing of the award made by the Arbitrator under Section 5B of the U.P. Industrial Disputes Act, 1947, being award No. 1 of 1977 dated 17-10-1978 published in the Gazette on 7th November, 1978.
(2.) The main ground taken in support of the Writ Petition is that the award of the Arbitrator suffers from the error of law apparent on the face of the record.
(3.) The brief facts, which are necessary for deciding the controversy involved in the Writ Petition may be stated as follows.;