(1.) Heard Sri V.B. Singh, learned Counsel appearing for the petitioning employer M/s. Swadeshi Cotton Mills Kanpur and Sri Rajesh Tewari learned Counsel representing the workman-Respondent Sri Hridaya Narain, at length and in detail.
(2.) This petition, under Article 226 of the Constitution of India is directed against the award dated 26th April, 1984 rendered by the presiding Officer, Labour Court-III, Kanpur, the Respondent No. 1, in Adjudication Case No. 129 of 1981, registered upon a reference made by the State Government under Section 4-K of the U.P. Industrial Disputes Act, 1947.
(3.) The controversy referred to the Respondent No. 1 was, in substance, whether the denial of promotion to the workman on the post of Weaving Supervisor was proper and legal. It has been found by the Respondent No. 1 that non-promotion of the workman to the post of Supervisor is improper and illegal. On this finding, a direction has been issued by the Respondent No. 1 to promote the workman on the post of Supervisor with effect from Ist April, 1984 and to pay him the emoluments payable to the holder of the post of Supervisor.