- (1.) Heard learned counsel for the parties.
(2.) The present petition is directed against the order dated 3.8.2018 passed by the Presiding Officer, Labour Court rejecting the objection/application No.12/1-6 filed by the workman challenging the authority of the legal representative Shri S.K. Jain to appear on behalf of the employer namely Hindustan Aeronautics Limited, Government of India undertaking.
(3.) Only objection taken by the petitioner before the Labour Court was that Shri S.K. Jain was a registered legal practitioner and, therefore, he was prohibited from appearing on behalf of the employer namely Hindustan Aeronautics Limited in view of the bar of sub-section (3) of Section 36 of U.P. Industrial Disputes Act, 1947.;