BHARAT ALUMINUM COMPANY LIMITED Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ petition has been filed under article 227 of the Constitution of India by the petitioner seeking for the following relief : 1. That, this Hon'ble Court may kindly be pleased to issue a writ/writs, order/orders, direction/directions and the impugned order dtd. 5/8/2025 (Annex.P/1) passed in Case No. 02/IDAct/2025 (R) in the matter of Shri Navratan Bareth v/s. Balco, may kindly be set-aside and the Hon'ble Court may kindly be pleased to set-aside the entire proceedings/statement of claim pending before the Labour Court Korba bearing No. 02/IDAct/2025 (R).

(2.) That, this Hon'ble Court may kindly be pleased to grant any other relief(s), which is deemed fit and proper in the aforesaid facts and circumstances of the case.

(3.) Learned Counsel for the petitioner submits that the impugned order passed by the learned Labour Court is absolutely illegal and bad in law. He further submits that individual employees has not approached the Labour Court, therefore blanket order of status-quo cannot be passed by the learned Labour Court. The case before the Labour Court in respect to the transfer of 03 employees but the same, the learned Labour Court has passed an order of status-quo with respect to Departmental Enquiry. Therefore, this writ petition may be admitted and notices may be issued to the respondents.