Yogendra Kumar Srivastava, J. - (1.) Heard Sri Mata Prasad, learned Standing Counsel for the petitioner and Sri Syed Mushfiq Ali, learned counsel appearing for the respondent-workman.
(2.) The instant writ petition has been filed seeking to assail the award dated 21.12.2015 passed by the Labour Court, U.P., Jhansi in Adjudication Case No.62 of 2014.
(3.) Records of the case show that upon an industrial dispute being raised by the second respondent-workman a reference was made under Section 4K of the U.P. Industrial Disputes Act, 1947 which was registered as Adjudication Case No.62 of 2014 before the Labour Court, U.P., Jhansi, and the question which was referred for adjudication is as follows:-;