BRIJ PAL SINGH Vs. STATE OF U P
LAWS(ALL)-2004-11-208
HIGH COURT OF ALLAHABAD
Decided on November 29,2004

BRIJ PAL SINGH Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) This writ petition has been filed by the petitioners against the award dated 22.10.1991 in Adjudication Case No. 32/90 passed by the Labour Court (II), U.P., Meerut.
(3.) Petitioner No. 1 was employed as Seasonal Weighment Clerk in Mawana Sugar Works, Mawana, District Meerut during the seasons 1982-83 to 1985-86. According to the petitioner-workman he was not employed in the season of 1986-87, which started w.e.f. 24.10.1986. He raised an industrial dispute which was referred to the aforesaid Labour Court.;


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