GLASTRONIX LLP Vs. PRESIDENT/GENERAL SECRETARY

JUDGEMENT

(1.) Heard the learned Senior Counsel Sri. S.N. Murthy, appearing for the petitioner, the learned counsel Smt.Maitreyi Krishnan appearing for respondent No.1, learned Additional Government Advocate for respondent No.2, learned Solicitor General Sri.Tushar Mehta along with Sri.Arvind Kamath, learned Additional Solicitor for respondent No.3.

(2.) This petition was disposed of vide order dtd. 10/2/2026. The said order was passed on the premise that Industrial Disputes Act, 1947 (for short 'Act, 1947') is in force. However, before signing the order, the Court noticed that, in terms of notification dtd. 2/2/2026 the Act, 1947 was repealed. Hence, the draft order dismissing the petition was not signed and the matter was listed for further hearing. Accordingly, the matter is heard afresh.

(3.) This petition is filed assailing the order dtd. 19/12/2025 issued by respondent No.2. In terms of the said order, the dispute between the petitioner and respondent No.1/Employees Union is referred to adjudication to the Industrial Tribunal, Bengaluru.