KAPSONS WORLDWIDE Vs. JOINT LABOUR COMMISSIONER

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present petition has been filed challenging the impugned order dtd. 1/10/2019 in No.F.24(152)/Ref/SWD/19/Lab/12111-13 by which the terms of reference have been framed by the Joint Labour Commissioner, and the matter has been referred for adjudication.

(3.) The grievance of the Petitioner/Management in the present case was that the Management was facing severe harassment at the hands of the concerned Joint Labour Commissioner, and the representatives of the Management were being ill-treated. The stand of Management is that the manner in which the terms of reference have been framed is not proper. There are certain factual conclusions that the terms of reference itself contains, which ought to have been left open for adjudication before the concerned Labour Court. The existence of a factory, establishment and office at the place or the address of transfer has already been pre-decided in the terms of reference and the manner in which the same has been worded.