- (1.) By means of present writ petition under Article 226 of the Constitution of India, the petitioner-U.P. State Road Transport Corporation, here-in-after shall be referred as 'employer' challenge the award of the Industrial Tribunal (3), U.P., Kanpur dated 15th October, 1997 passed in adjudication case no. 188 of 1990, copy whereof is annexed as Annexure-'1' to the writ petition.
(2.) In short, the brief facts of the present case are that the State Government in exercise of power under Section 4-K of the U.P. Industrial Disputes Act, 1947 (In short 'the Act') vide order dated 21st May, 1990 have referred the following matter for adjudication to the Industrial Tribunal. "Whether the action of the employer in not giving the designation and pay to the workmen mentioned in the reference the post of specialist is illegal and unjustified? If so, to what relief the workmen concerned is entitled and with what details?"
(3.) The Tribunal has issued notices to both the employer as well as the workmen concern and both the parties have exchanged their pleadings before the Tribunal.;