SANGEETA CHANDRA,J. - (1.) This writ petition has been filed by the petitioner - M/s National Thermal Power Corporation Ltd. (herein after referred to as the NTPC) which is a Central Government Public Sector undertaking and is engaged in the production / generation of electricity and other related activities. The Singrauli Super Thermal Power Station (herein after referred to as the SSTPS) at Shaktinagar, Sonebhadra is one power station set up by NTPC sometime in the year 1982.
(2.) The petitioner challenges the Award dated 28.8.2010 published on 18.11.2010 in Adjudication Case No. 20(1) / 2003 passed by the respondent no. 1 - the Presiding Officer of Industrial Tribunal-I U.P., Allahabad with a further prayer for consequential reliefs.
(3.) It is the case of the petitioner that SSTPS Karmchari Sahkari Canteen Samiti Ltd. is a registered Cooperative Society of the employees of the petitioner and is running the workers canteen on contract as per Rule 68 of the U.P. Factories Rules, under the U.P. Factories Act, 1948. The respondent nos. 4 to 47 were employed in the canteen of the factory by this Cooperative Society, which is the respondent no. 3.;