- (1.) The petitioner is an advocate. He is practicing exclusively before Labour and Industrial Tribunal, Kanpur.
(2.) The petitioner has preferred this petition under Article 226 of the Constitution of India against the order dated 13.05.2015 passed by the Industrial Tribunal-cum-Labour Court, Kanpur (hereinafter referred to as the Tribunal) by which the application of the worker with regard to one of the prayers has been allowed and he has been debarred from representing the management in Industrial Case No.16 of 2014, C.D. Pal, General Secretary Mazdoor Union Vs. Commandant 508 Army Base Workshop, Fort Allahabad.
(3.) The petitioner has been debarred as he is not an officer of the Army Base Workshop and at the same time had neither the consent of the worker or the Worker's Union nor the leave of the Court to represent the management in the said case.;