U P ELECTRICITY STAFF UNION CIRCLE COMMITTEE MEERUT Vs. PRESIDING OFFICER LABOUR COURT U P AT MEERUT AND 3 OTHERS

JUDGEMENT

(1.) Heard Sri Manoj Yadav, learned counsel for the petitioner and Sri Ajay Kumar, learned counsel for the respondent nos. 3 and 4. and perused the record.

(2.) The present writ petition is directed against the award dated 1.2018 published on 29.5.2018 passed by the Presiding Officer, Labour Court, U.P., Meerut in Adjudication Case No. 49 of 2007 between U.P. Electricity Staff Union Circle Committee Meerut vs. U.P. State Electricity Board and Others.

(3.) The petitioner herein is a trade union registered under the provisions of the Indian Trade Union Act, 1926 vide registration no. 12211 dated 21.1961 with the Registrar of Trade Union, U.P., Kanpur. The said union raised a dispute with regard to the reappointment/reinstatement of the workman petitioner namely Chaman Singh son of Daleep Singh before the Conciliation Officer in C.P. case on 29.1.1998 demanding wages and other benefits for the period from 7.4.1978 to 9.10.1990. The specific dispute raised by the union on behalf of the workman was that he was entitled to reinstatement and the employer had wrongly reappointed him on 9.10.1990 which had resulted in the loss of continuity of service and other benefits thereof.