VIBHA RATAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri K.P. Agrawal Senior Advocate assisted by Miss Bushra Maryam for the petitioner and Sri Pradeep Verma learned Counsel appearing for the respondent Nos. 3 and 4. Affidavits have been exchanged by the parties and with the consent of parties the writ petition is being finally disposed of.

(2.) By this writ petition the petitioner has prayed for quashing the award dated 6.11.2003 published on 28.4.2004 of the Industrial Tribunal, U.P. Allahabad. Brief facts in the case necessary for deciding the controversy raised in the writ petition are :

(3.) Respondent No. 4 is a trust, namely, Jawahar Lal Nehru Memorial Fund which was constituted for the purpose of promoting various activities which were dear to the heart of Jawaharlal Nehru and any other activities in furtherance of his ideals, including such activities as would conduce to the general welfare and uplift of the poor and service of the oppressed. The object of the trust are enumerated in Clause 2 of trust deed. Some of the constructive activities have been detailed in Appendix 'C' to the trust deed which is as follows :