- (1.) Heard Sri Ashok Trivedi, learned counsel for the petitioner and learned Standing Counsel.
(2.) The present writ petition is directed against the award dated 16.4.2018 passed by the Presiding Officer, Industrial Tribunal (III)-cum-Labour Court, U.P., Kanpur in Adjudication Case No. 108 of 2010 published on 4.7.2018.
(3.) The dispute raised by the respondent no. 2 workman was referred for adjudication to the Labour Court vide order dated 23.5.1997 passed by the Deputy Labour Commissioner, U.P., Kanpur Region, Kanpur. The said reference was later on transferred to the Industrial Tribunal (III), Kanpur vide order dated 18.3.2010 passed by the competent authority/Labour Commissioner.;