GOPALAKRISHNA TEXTILE MILLS Vs. WORKMEN

JUDGEMENT

(1.) In this Writ Petition, the petitioner Gopalakrishna Textile Mills Pvt. Ltd., Subramanyapura, Bangalore, has prayed for quashing the order of the State Government made under Section 10(1) of the Industrial Disputes Act, referring certain points of dispute for industrial adjudication to the 2nd Additional Labour Court, Bangalore.

(2.) The facts of the case in brief are as follows : By order dated 16th April, 1983 (Annexure-A) the State Government referred the dispute concerning the termination of the services of 48 workmen specified in the said order, by the petitioner, for industrial adjudication. Even as the said dispute is pending before the Labour Court, the State Government made another order dated 23-6-1983 (Annexure-B). It reads :

(3.) In Annexure-A which is an enclosure to the aforesaid order, names of 35 workmen, as also the date with effect from which it was alleged that employment was refused to each of them are specified which is the point of dispute referred for adjudication under the aforesaid order. Aggrieved by the said order, the petitioner has presented this Petition.