Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) This writ petition has been filed against the ex parte award dated 31.8.2000 which was published on the notice board on 15.11.2000.
(3.) An application for recalling the ex parte award was moved on 14.1.2001 which was rejected on the ground that the Labour Court become functus officio after 30 days of the publication of the award in terms of Section 6-A of the U.P. Industrial Disputes Act, 1947.;