BPL LIMITED Vs. R SUDHAKAR

JUDGEMENT

(1.) PETITIONERS, in all the petitions have challenged the validity of Section 33-A of the industrial Disputes Act. But at the time of argument the petitioners have given up their challenge to the validity of Section 33-A of the industrial Disputes Act (hereinafter referred to as Act ). Hence, the validity of Section 33-A has not been considered in these petitions.

(2.) IN all these Writ Petitions the petitioner-Management contended that the application filed under Section 33-A of the Act before the Tribunal is not maintainable.

(3.) THE facts in these cases are that respondents-workmen made applications under section 33-A of the Act alleging contravention of Section 33 of the Act. The petitioner-Management filed objections to the said complaint contending that the order of dismissal passed by the Management not during the pendency of any dispute pending before the industrial Tribunal and therefore the application filed by the workmen under Section 33-A is not maintainable in law.