Arun Tandon, J. - (1.) Heard Sri Akhilesh Mishra, holding brief of Sri Sanjay Mishra, counsel for the petitioner and Sri C. B. Gupta on behalf of the respondent No. 3 as well as standing counsel on behalf of respondent Nos. 1 and 2.
(2.) Sri Surendra Kumar, who was a class IV muster roll employee in the employment of respondent No, 3, was refused work w.e.f. 8th June, 1990 and his name from the muster roll was scored out on 27.7.1990 on the charges of unauthorised absence from duty.
(3.) Feeling aggrieved by the aforesaid action of the employers, the workman raised an industrial dispute. The State Government, in exercise of power Under Section 4K of the U. P. Industrial Disputes Act, vide notification dated 4.10.1991 referred the said dispute for adjudication to the Labour Court, Kanpur, which was registered as Adjudication Case No. 205 of 1991. The labour court, after affording opportunity to the parties concerned, by means of the award dated 27.7.1995 answered the reference in favour of the employers and against the workman. Hence the present writ petition.;