KHADI AND VILLAGE INDUSTRIES COMMISSION, DEHRADUN Vs. PRESCRIBED AUTHORITY, INDUSTRIAL TRIBUNAL, HALDWANI AND ANOTHER

JUDGEMENT

(1.) Heard Sri Anil K. Joshi, Advocate for the petitioner and Standing Counsel for the respondent No. 1.

(2.) By the present writ petitions, the petitioners have prayed for a writ of certiorari quashing the award dated 12th Feb., 2002 passed by the respondent No. 1.

(3.) Briefly stated on a reference made under section 4-K of the U.P. Industrial Disputes Act, 1947 in Industrial Dispute Case No. 64 of 1998 following question were referred : ...[VERNACULAR TEXT OMITTED]...