M.P.Singh, J. - (1.) This writ petition is directed against an award of the Industrial Tribunal III, Kanpur dated April 24, 1987, published on June 9, 1987.
(2.) The petitioner is a company incorporated under the Indian Companies Act, 1956 having its registered office at Bangalore. The petitioner has seven units in the country. The dispute relates to the Kanpur unit in which there are about 3,500 workmen.
(3.) The respondent No. 3 is a registered Union espousing the cause of the workmen and looking after their welfare.;