Rakesh Tiwari, J. - (1.) The petitioner is a unit of U.P. State sugar and Cane Development Corporation Ltd.. It is engaged in the manufacture of white crystal sugar by vaccum pan process. The petitioner has assailed the award passed by the Presiding Officer, Labour Court, Gorakhpur in Adjudication Case No. 40/1990 which has been enforced by publication on the Notice Board on 15.10.2003. No interim order has been granted in favour of the petitioner at the time of admission or thereafter. FACTS
(2.) Before noting the contentions of the parties before the Labour Court, it may be pointed out here that the Union representing the workmen had 'not pressed' reference No. 2 regarding designation and corresponding pay scale to 28 employees of list 'kha', hence the dispute survived only in respect of reference No. 1, which is being dealt herewith.
(3.) The facts of the case, in brief, are that the following two suo motu references were made by the State Government vide Government order No. 1646- 65/36(1) Suo Motu Reference 2(57)89 dated 3.11.1989: Reference No. 1. ..(VERNACULAR MATTER OMMITED)..;