BLUE STAR LIMITED Vs. K S KHURANA

JUDGEMENT

(1.) This petition has been filed by the petitioner feeling aggrieved by the impugned order of the Labour Court whereby the Labour Court instead of concluding the proceedings and making an award in term of settlement or declaring the reference as infructous or making a "No dispute" award in the light of the joint application moved by the parties, had on account of certain subsequent submissions by the workmen proceeded to hold a further inquiry by ordering nearly all the senior executives of the management who were alleged to be connected with the negotiations for settlement as court witnesses even before the -workmen had examined themselves or led any evidence whatsoever to prove their allegations in their application pleading that prior to the written settlement there was an oral agreement with regard to the payment of the back wages.

(2.) Briefly staling the facts are as under:-

(3.) (i) that the management had taken certain disciplinary action against a number of employees and terminated their services. Two of the employees, namely, S/Shri Vinay Bedi and C.L. Chadha challenged their termination and raised a dispute which was referred to the Respondent No. 1 for adjudication by the Delhi Administration vide order of reference bearing No. F.24(233)/84-LAB dated 10.9. for adjudicition. The terms of reference were as under:-