Anjani Kumar, J. - (1.) This writ petition filed by the petitioner-employer against the award of the Labour Court (IV), Kanpur to whom the matter was referred to by the State Government under the provisions of the U.P. Industrial Disputes Act. The labour Court has given the award dated 3.11.1998. Aggrieved by the aforesaid award the employer filed the present writ petition.
(2.) The following reference was made to the labour court by the appropriate authority: Whether denial of designation and pay-scale of Investigator to the six workmen referred to in the schedule is valid and justified or not, if not, to what benefit the concerned workmen are entitled to and from what date ?
(3.) That before addressing the Court on merits, learned Counsel for the petitioner has raised preliminary objection and submitted that since these facts which came to light subsequently, may be looked into before hearing the writ petition on merits.;