Yogendra Kumar Srivastava - (1.) Heard Sri Sri Prakash Singh, learned Standing Counsel for the petitioners and Sri Manta Ram Gupta, learned counsel appearing on behalf of respondent no.1-workman.
(2.) The present petition seeks to challenge the award dated 10.04.2015 passed by the Labour Court, U.P., Jhansi in Adjudication Case No.03 of 2013.
(3.) The records of the case indicate that upon an industrial dispute having been raised by the respondent-workman a reference was made under Section 4K of the U.P. Industrial Disputes Act, 1947 (The Act, 1947) which was registered as Adjudication Case No.03 of 2013 before the Labour Court, U.P., Jhansi. The question which was referred for adjudication is as follows:-;