SANJAY BANSAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amrendra Nath Tripathi, Advocate, for petitioner and learned Standing Counsel for respondents.

(2.) Adjudication Case No. 108 of 2015 was decided by Presiding Officer, Industrial Tribunal-2, U.P. Lucknow vide award dated 26.04.2016. The parties in the said case were M/s Total Presentation Devices Private Limited; Manager, H.R. of above Company and Branch Manager of above Company being employer and Sri Anoop Kumar Srivastava, was the Workman. The operative part of award reads as under:

(3.) Since the aforesaid dues of Workman were not paid, he moved an application under Section 6(H)(1) of U.P. Industrial Disputes Act, 1947 (hereinafter referred to as "Act, 1947") whereafter recovery certificate has been issued by Additional Labour Commissioner, Lucknow Region, Lucknow and petitioner is one of three persons against whom recovery certificate has been issued.