JAMSHEDPUR CONTRACTORS WORKS UNION Vs. STATE OF BIHAR

JUDGEMENT

(1.) Special leave granted.

(2.) We have heard Mr Garg for the appellant, Mr Chidambaram for the principal employer and Mr Venugopal for the respondent-Union.

(3.) A reference was made by the State government of Bihar under S. 10 of the Industrial Disputes Act to the Industrial Tribunal, Ranchi, on 9/07/1981 referring the following disputes for adjudication: