- (1.) By this petition under Art. 226 of the Constitution, the petitioner Messrs. Swadeshi Cotton Mills Co.Ltd. prays that the award dated 12th May 1976 made by the Labour Court (II) Kanpur, published in the U.P. Gazette dated 2nd Oct. 1976 be quashed.
(2.) By means of a notification dated 2nd Aug. 1973 the State Government, acting under S. 4(k) of the U.P. Industrial Disputes Act, referred the following dispute between the petitionei- and its workmen for adjudication to the Labour Court (II) Kanpur: Whether the employers should be required to give to the employees mentioned in the schedule the designation of comptometer machine operator-cum-clerk If so from what date and with what particulars
(3.) The six clerks in respect of whom the aforesaid dispute had been referred were Sahdeo Prasad Dixit, Sri Krishna Saraswat, I. U. Ahmad, Shiv Ghulam Sharma. Kamlakant Tripathi, Shyam Sunder Avasthi.;