SURESH CHAND Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) The petitioner-workman aggrieved by an award of the Labour Court, U.P., Agra dated 15th February, 1997, passed in adjudication case No. 162 of 1993 has approached this Court by means of present writ petition under Article 226 of the Constitution of India, copy whereof is annexed as Annexure-'6' to the writ petition.

(2.) The following dispute was referred to before the Labour Court for adjudication. ..(Vernacular Text Deleted)..

(3.) Heard learned Counsel appearing on behalf of the parties.