Bharati Sapru, J. - (1.) The present petition has been filed against an order dated 27.8.1997 in proceedings under Section 33C(2) of the Industrial Disputes Act, 1947.
(2.) I have heard learned Counsel for the petitioner, Sri A.K. Saxena learned Counsel appearing on behalf of the respondents and have perused the entire record.
(3.) I have examined the application filed by the petitioner under Section 33(C)2 in which two prayers have been made. The prayers relate to the grant of promotional benefits. It is yet to be seen whether the promotion has been granted or not on the post of Store keeper The Court below has correctly come to the conclusion that in proceedings under Section 33(C)2 of the Act, these prayers cannot be granted.;