EAGLE THEATRES Vs. R K BAWEJA

JUDGEMENT

(1.) This petition under Articles 226 and 227 of the Censtitution of India is brought against an order of the 15th December 1971 made by the Industrial Tribunal, Delhi, presided over by Mr. R.K. Baweja.

(2.) There is a firm called Eagle Theatres which carries on business as exhibitors and owns and runs the Plaza Cinema in Connaught Circus, New Delhi. We will refer to it as the 'employers'. By an order dated 15th July 1971, the Lieutenant Governor, Delhi, referred an industrial dispute between the employers and their employees to the Tribunal. The terms of reference were:

(3.) In the proceedings which followed, the Tribunal made an ordef rejecting certain preliminary objections to the reference taken by the employers. That is the order which this petition impugns. Before us, the same points were canvassed as before the Tribunal, and we proceed to consider them.