D D GEARS LTD Vs. SECRETARY LABOUR

JUDGEMENT

(1.) This writ petition challenges the order dated 10th February 2000 passed by respondent No.1 Secretary Labour, NCT of Delhi under Section 10(3) of the Industrial Disputes Act (hereinafter referred to as the Act) prohibiting the lock out in the petitioner company as per the provisions of Sections 22 to 24 of the Act. The writ petition also challenges the order of reference dated 10th February 2000 by which the dispute qua payment of wages after 13th January 2000 under Section 10(1)(c) & (d) and Section 12(5) and the general demands of the workman have been referred for adjudication by respondent No.1.

(2.) The facts urged in the present writ petition by the petitioner are as follows:

(3.) The case set up by respondent No.4, D.D. Gears Employees' Union, in the counter affidavit is inter alia as follows :