PREM KUMAR Vs. SECRETARY LABOUR GOI

JUDGEMENT

(1.) As per the Registrar's Order dated 12th April, 2004, respondent No. 1/UOI has been duly served and no one appears for it. There is r,o representation on behalf of the respondent No. 1 /UOI in Court today.

(2.) Rule. With the consent of the Counsel for the parties, the writ petition is taken up today for final hearing.

(3.) This writ petition challenges the Order dated 16th July, 2002 (Annexutv- A at Page 15 of the writ petition), declining to refer the industrial dispute raised in respect of the petitioner for adjudication. The petitioner claims that he had worked for about three years from 1st July, 1997 as a Helper on daily wages basis against the permanent perennial nature of work with the respondent No. The respondent No. 1 is the Union of India through the Secretary, Ministry of Labour, Government of India, Shram Shakti Bhawan, New Delhi (in short the 'UOI'), who lias the authority to make the reference of the industrial d ispute raised by the aggrieved workman under Section 10 of the Industrial Disputes Act, 1947 (in short the 'Act') and whose Desk Officer has passed the Order dated 16th July, 2002 impugned in this writ petition, The respondent No. 2 is the Council for Scientific & Industrial Research, through its Joint Secretary (Admn.), Anusandhan Bhawan, New Delhi (hereinafter referred to as the 'CSIR'), the employer of the petitioner though no relief is claimed against it.