- (1.) Heard Sri Gopal Narain Srivastava, learned counsel for the petitioner and Sri Ayank Mishra, learned counsel for the respondents.
(2.) The present petition is directed against the award dated 17.07.2017 published on the notice board on 09.07.2018 passed by the Industrial Tribunal, (4), U.P. Agra in Adjudication Case No.48 of 1991. The dispute referred to the tribunal for adjudication reads as under:-
(3.) The petitioner-Union raised an industrial dispute regarding termination of services of 25 workmen w.e.f 25.04.1990, who allegedly were working with the respondent- corporation. The award dated 29.08.1995 was passed in favour of the workmen and it was held that these workmen fell within the definition of 'workman' in terms of Section 2(z) of the U.P. Industrial Disputes Act' 1947 (hereinafter referred as Act' 1947), because they were doing work for the Board. It was;