B.M. Lal and S.N. Saxena, JJ. - (1.) Heard Shri S.K. Mishra for the petitioner and Shri P.P. Srivastava for the respondent on the question of admission.
(2.) This judgment shall also dispose of Writ Petition No. 22895 of 1987, 15060, 24959, 2496 land 24962 of 1989.
(3.) By this petition, the impugned Notification dated July 16, 1982 (Annexure I) issued under Section 3(b) of the U.P. Industrial Disputes Act, 1947 (hereinafter referred to as the Act) is challenged inter alia on the ground that the Notification is discriminatory in nature and violates the provisions of Articles 14 and 16 of the Constitution.;