D.P. SHARAF Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) The appellant in both the cases is the same person and the issue raised is also similar, therefore, both these writ appeals are being decided by this common order.

(2.) Writ Appeal No. 282/2021 has been preferred against the order of Single Judge dtd. 26/7/2021 passed in WPS No. 392/2012 and Writ Appeal No. 321/2021 has been preferred against the order of Single Judge dtd. 26/7/2021 passed in WPS No. 2914/2009.

(3.) In WPS No. 392/2012 the appellant/petitioner has challenged the constitution of Joint Bipartite Committee for the Coal Industry (JBCCI)-IX on the basis of the wage revision of the workmen in the coal industry on the ground that such constitution was contrary to the provisions of the Industrial Dispute Act, 1947 and thus arbitrary and unconstitutional. Learned Single Judge after hearing the arguments of the parties, has dismissed the petition.