KANPUR JAL SANSTHAN Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition is directed against award dated 20.4.2008 given by Presiding Officer, Labour Court-I, U. P., Kanpur in Adjudication Case No. 34 of 1997. The matter referred to the labour court was as to whether action of the petitioner employer in not giving the pay scale and designation of steno to respondent No. 3, Nagendra Kumar Srivastava since deceased and survived by legal representative was valid or not.

(3.) THE dispute was raised by respondent No. 3 in 1996 as No. of C. B. Case is 170 of 1996. Reference was made on 21.12.1996. Labour court found that respondent No. 3 was performing the duty of steno. THE said finding was recorded on the basis of some certificate.