S.U. Khan, J. - (1.) LIST revised. No one appears for the workman -respondent No.3 Heard learned Counsel for the petitioner.
(2.) WORKMAN -respondent No. 3, Saryu Prasad sought his transfer from Lucknow to Kanpur on his own due to his personal reasons and while making such request, he gave in writing that he would not claim seniority before the date on which he joins at Kanpur. Thereafter, dispute was raised before the Labour Court under section 11 - of U.P.I.D. Act. The matter was registered in the form of Misc. Case No. 100 of 1990 and it was for enforcement of Standing Order No. 20. The matter was decided on 29.7.1994 by Presiding Officer, Labour Court -I.U.P. Kanpur against the management. The said order has been challenged through this writ petition.
(3.) THE first contention of learned Counsel for the petitioner is that Labour Court has got no jurisdiction to implement Standing Order under section 11 -U.P.I.D. Act, which deals only with interpretation of Standing Orders and if a dispute arises in respect of enforcement or applicability of a particular Standing, Order, matter can only be referred by State Government under section 4 -K of U.P.l.D. Act. I do not propose to decide this question.;