MANAGEMENT OF MAHINDRA AEROSTRUCTURES PVT. LTD. Vs. PRINCIPAL SECRETARY/DEPUTY SPECIAL OFFICER, CHILD LABOUR CELL

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned Additional Government Advocate appearing for respondents No.1 to 3 and the learned counsel appearing for respondent No.4.

(2.) The petitioner-Management is before this Court assailing the order bearing No.LD 277 I.D.M. 2024, dtd. 11/6/2024 passed by respondent No.1. In terms of the said order marked at Annexure-K, respondent No.1 has directed payment of Rs.6,000.00 per month as interim wages in favour of the workman of the petitioner/Management.

(3.) Learned counsel appearing for the petitioner would submit that such an order is impermissible as the order impugned is in violation of the law laid down by the Division Bench of this Court in the case of State of Karnataka vs BPL Group of Companies, Karmikara Sangha and others, (2003) 1 LLJ 131. Learned counsel would contend that the Government was required to form an objective opinion as to whether the industrial dispute exists or not and thereafter, it ought to have considered whether an emergent situation has arisen or not to pass an interim order pending dispute before the Labour Court/Industrial Tribunal.