(1.) THIS writ petition is directed against the impugned award dated 28 -2 -1984, passed by Labour Court IV, Kanpur in Adjudication Case No. 90 of 1982. By the impugned award, the Labour Court has directed the Superintending Engineer, Electricity Transmission Circle, U.P. State Electricity Board, Kanpur and the Additional Chief Engineer, U.P. State Electricity Board, Allahabad to give the designation of Fitter to Sri Bairagi Prasad, workman and corresponding wages of the post of Fitter from 1 -7 -1967 less wages already paid to him, within a month of the award becoming enforceable.
(2.) THE award was enforced by publication on the Notice Board on 28 -4 -1984 and became enforceable on 27 -5 -84 after expiry of 30 days, as provided under Section 6 -A of the U.P. Industrial Disputes Act, 1947. At the time of admission, the following interim order was passed:
(3.) A selection test for the post of Petrolman (semi skilled) was held by the petitioner in the pay scale of Rs. 60 -80 in which respondent No. 3 also appeared and was declared successful. Respondent No. 3 joined the post of Petrolman on 1 -6 -68 in pursuance of appointment letter dated 10 -5 -68 and continued to work as such. The pay scale of Postman was revised in the year 1981. The next promotional post from Petrolman is of Lineman. The promotion to the post of Lineman is made on the basis of seniority -cum -merit.