HYGIENIC FOODS Vs. JASBIR SINGH

JUDGEMENT

(1.) Heard learned Counsel for the appearing parties.

(2.) In this case the Petitioner has challenged the impugned judgment of the High Court of Punjab & Haryana dated 13.11.2009 by which the High Court held that a lawyer cannot appear before a Labour Court/Industrial Tribunal under the Industrial Disputes Act without the consent of the workman and the leave of the Court in view of Section 36(4) of the Industrial Disputes Act.

(3.) We, prima facie, are of the opinion that this provision in the Industrial Disputes Act debarring the lawyers from appearing before the Labour Court/Industrial Tribunal is unconstitutional being violative of Articles 14 and 19(1)(g) of the Constitution of India. This is because industrial law has become so complex that a layman cannot possibly present his case properly before the Labour Court/Industrial Tribunal. Similarly, Section 13 of the Family Courts Act, 1984 debarring lawyers from appearing before the Family Courts also appears to us, prima facie, to be unconstitutional because family law has become so complex that an ordinary layman cannot possibly be expected to put up his/her case properly before the Family Courts. Hence to debar lawyers will really be denying justice to millions of people.