Saumitra Dayal Singh, J. - (1.) Heard Sri Jamal Ahmad Khan, learned counsel for the petitioner and Sri Atul Mehra, learned counsel for the respondent.
(2.) The present writ petition is directed against the award dated 28.1.2015 framed by the Labour Court, Ghaziabad in adjudication case no. 71 of 2013. By that award, the Labour Court has declared, the State Government did not have the power to amend the reference already made and/or to add parties to the reference already made.
(3.) Briefly, by order dated 28.1.2015, conciliation proceedings arose in C.B. Case no. 1 of 2005 with respect to the following 37 workmen: 1. Sundar Lal Singh, 2. Jeetendra Bhati, 3. Phool Singh, 4. Jaswant Singh, 4. Santram, 6. Shiv Kumar Chauhan, 7. Sube Singh, 8. Subhash, 9. Devendra Kumar, 10. Ashok Kumar, 11. Bhupendra, 12. Ram Kumar, 13. Brahma Singh, 14. Rishipal, 15. Ram Jeet, 16. Manoj Tyagi, 17. Haripal, 18. Pramod, 19. Brijmohan, 20. Vinod Nagar, 21. Abhimanyu Kumar, 22. Bharat Singh, 23. Rambeer, 24. Sukhbeer Singh, 25. Vijay Singh, 26. Vikram, 27. Yash Kumar, 28. Vijay Kumar, 29. Aadesh, 30. Ishwar Singh Varma, 31. Naresh, 32. Ajay Pal Singh, 33. Gaurav Tyagi, 34. Hari Raj, 35. Ajay Pal 36. Kartar Singh, 37. Ajeet Bhati.;