R K ARORA Vs. AIR LIQUIDE INDIA HOLDING

JUDGEMENT

(1.) This LPA arises out of the judgment of learned Single Judge dated 15.9.2006. In the writ petition before the learned Single Judge, the order of Labour court framing following two issues was challenged:

(2.) The learned Single Judge has relied upon Rajasthan State Ganganagar S. Mills Ltd. v. State of Rajasthan and Anr. 2004-III-LLJ 832, Workmen of Nilgiri Coop. Marketing Society Ltd. vs. State of Tamil Nadu and Ors. 2004 LLR 351, Manager, RBI, Bangalore v. S. Mani and Ors. JT 2005 (3) SC 248 and Sunder Nagar District Panchayat v. P. Jethabhai and Pitamarbhai 2006 LLR 175.

(3.) The learned Single Judge dismissed the writ petition with the following observations: