Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) By means of this petition the petitioner has challenged the validity and correctness of the award dated 31.5.1984 passed by Industrial Tribunal IV, Agara in adjudication case no. 25 of 1983 so far it has not gone into the merits of the case and has not answered that the closure was real and bonafide and has not granted any relief to the workmen. By the award Labour Court has held that the closure of the concerned establishment from 2.5.1982 is real and bonafide.
(3.) It appears from the record that the concern M/s Satya Narain Glass Workers Station road, Firozabad was closed down w.e.f. 2.5.1982, On conciliation proceedings having failed the Govt. being satisfied that there existed an industrial dispute as to whether the closure was real and in good faith referred following matter of dispute to the Labour Court, Agra on 25.3.1983 where it was registered as adjudication case no. 25 of 1983. The reference is as under: "Whether the closure of the concern by the employers w.e.f. 2.5.1982 is real and in good faith? If not, to benefits/reliefs all the workers affected by the said closure are entitled and with what details?";