KANHAIYA LAL Vs. UOI

JUDGEMENT

(1.) This writ petition is directed against the order passed by the Labour Court " XVIII, Karkardooma Court, Delhi, dated 30th October, 2006. By virtue of the impugned order, the Labour Court has declined to go into the merits of the case, on the ground, that the petitioner " Kanhaiya Lal is employed with Rajghat Samadhi Committee which functions under the authority of the Central Government and, therefore, the appropriate authority who could make reference in relation to an industrial dispute raised by him was the Central Government, whereas, the reference in his case was made by the Secretary (Labour), Government of NCT, Delhi.

(2.) It appears that the Labour Court while holding as above, over- looked the provisions of Rule 2(f) of the Industrial Disputes (Central) Rules, 1957, which reads as under:-

(3.) It is clear from the above rule that if an industrial dispute for which the appropriate Government is the Central Government has arisen in a Union Territory, reference to the Central Government or Government of India shall be read as reference to the Administrator of the Territory while reference to the Chief Labour Commissioner (Central), Regional Labour Commissioner (Central) and Assistant Labour Commissioner (Central) shall be read as reference to the appropriate Government appointed in this behalf by the Administrator of the Territory. Therefore, to say, that the Secretary (Labour), Government of NCT, Delhi, was not competent to refer the dispute would be ignoring the statutory provision.