MAYUR BANDHEKAR Vs. MINISTRY OF LABOUR AND EMPLOYMENT

JUDGEMENT

(1.) Present petition has been filed under Article 226 of the Constitution of India for issuance of writ or any other appropriate directions. By way of the present writ petition, order dtd. 25/1/2022, passed by the Govt. of India, Ministry of Labour and Employment, Office of Chief Labour Commissioner (C), New Delhi CE bearing reference F.No.24(2)/2022-IR whereby the case of the petitioner has been referred to Central Government Industrial Tribunal-cum-Labour Court, Jabalpur. Petitioner seeks adjudication of the same before the Labour Court at New Delhi.

(2.) Plea of the petitioner is that the industrial dispute raised by the petitioner exists between him and the Management, i.e., the Additional Director, Central Government Health Scheme (CGHS), Nagpur and its contractor in respect of the matter specified in the Schedule annexed to the petition.

(3.) Plea raised by the petitioner is that the petitioner allegedly joined the services with CGHS, Raipur, Chhattisgarh on 2/12/2017 and since then allegedly has continuously been working with the said organization till date. The prayer made by the petitioner in the writ petition is as follows:-