RAKESH TIWARI, J. - (1.) Heard counsel for the parties and perused the record.
(2.) This writ petition has been filed by the Union of India challenging the validity and correctness of the impugned award passed by the Central Government Industrial Tribunal-cum-Labour Court, Kanpur, U.P. (for short 'C.G.I.T.') in Industrial Dispute Case No. 115/1992.
(3.) The petitioner is a nationalised bank within the meaning of Banking Companies (Acquisition and Transfer of Undertakings), Act, 1970. It is alleged by the petitioner that respondent No. 2 was engaged as a contractor for supply of water in the Chowk Branch of the Bank at Allahabad for summer months only in April 1987 @ Rs. 5/- per day. The payment, was shown as labour charges in the payment' vouchers.;