MOTOR INDUSTRIES CO LTD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Management of Motor Industries Company Limited has presented this petition questioning the legality of the reference made by the State. Government under Section 10(1) of the INDUSTRIAL DISPUTES ACT, 1947 regarding the dispute concerning the dismissal of the 2nd respondent - ex-employee of the petitioner, for industrial adjudication.

(2.) The contention of the petitioner is, that earlier the 2nd respondent had filed a Complaint under Section 33-A of the Act questioning the validity of the same dismissal and as that application was withdrawn, the reference is incompetent.

(3.) Annexure-G is the order by which the 2nd respondent was permitted to withdraw the complaint. Relevant portion of it reads: