MANOJ MISRA,J. - (1.) Heard Sri Vivek Ratan Agrawal for the petitioner; learned Standing Counsel for the respondents 1, 2 and 33; Sri S.P. Singh for the contesting respondents 3 to 32; and perused the record.
(2.) As the contesting parties have exchanged their affidavits, with the consent of the learned counsel for the parties, this petition is being disposed of finally.
(3.) The present petition has been filed challenging an order dated 13.12.2017 passed by the Assistant Labour Commissioner, U.P., Gautam Budh Nagar by which, in exercise of power under Section 6-H(1) of the U.P. Industrial Disputes Act, 1947, the benefit of a settlement arrived at between the petitioner and certain other workmen of the petitioner have been provided to the respondents 3 to 31 who were not privy to the settlement.;