- (1.) By this petition under Article 226 of the Constitution of India, the prayer is that the award dated 28-10-89 passed by the Presiding Officer, Labour Court, may be quashed by issuing a writ of Certiorari.
(2.) The reference was whether to grant the pay scale of regular coolie to six workmen was justified, and even though an order to that effect was passed by the U.P. State Electricity Board on 13-11-85, if the same was not justified, to what relief the workmen were entitled
(3.) The case of the petitioner, the employer, was that the workmen were not entitled to the pay scale of regular coolie, nor they were entitled to that post as they were working on daily wages and had not completed 240 days. Whereas, the case of workmen, the contesting Respondents, was that they have completed 240 days in the relevant year and were entitled to the pay scale of regular coolie and also entitled to the post, but they were denied the pay scale by the employer without any justification.;