RAM CHET Vs. RENUTROL LIMITED AND ANR

JUDGEMENT

(1.) The petitioner workman impugns the order dated 4th March, 2003 of the Industrial Tribunal dismissing the complaint of the petitioner against the respondent employer under Section 33A of the I.D. Act. The petitioner in the complaint stated that the respondent employer, during the pendency of industrial dispute No. 76/1991 & industrial dispute No. 77/1991, with the following reference:

(2.) The Tribunal found-

(3.) The petitioner has neither pleaded that any of the factual findings aforesaid of the Tribunal are incorrect nor filed any document to controvert the same. The argument of the counsel for the petitioner is single point. It is stated that the complaint under Section 33A of the Act and Industrial Disputes No. 76-77/1991 had been consolidated vide order dated 5th July, 1999 of the Tribunal and copy whereof has been filed as Annexure-H to this petition. The counsel contends that the Tribunal has not only dismissed the complaint under Section 33A vide order impugned in this petition but also made the award on Industrial Disputes No. 76-77/1991 for the reason of no evidence having been led thereon. It is argued that the order is thus bad in law.