DHARAMPAL DEAD Vs. NATIONAL ENGINEERING INDUSTRIES LIMITED

JUDGEMENT

(1.) Substitution allowed.

(2.) The original appellant before us was employed in the establishment of the respondent. He was dismissed in 1990 and approval of the Industrial tribunal was sought for under Section 33(2)(b) of the Industrial Disputes Act, 1947. Such approval was granted by the tribunal on 26-7-1993, which was challenged in a proceeding arising under Arts. 226/227 of the Constitution of India before the High Court. Learned single Judge who dealt with the writ petition quashed the order made by the Industrial Tribunal. On further appeal to the Division Bench, the High Court set aside the order made by the learned single Judge and restored that of the Industrial Tribunal. Hence this appeal by special leave.

(3.) During the pendency of these proceedings, it is brought to our notice, that the appellant had died. The legal representatives are allowed to come on record.