INDER KRISHAN Vs. HMT WATCHES LTD

JUDGEMENT

(1.) Rule.

(2.) With the consent of counsels for the the parties, the matter is being disposed of finally.

(3.) In the present writ petition, the petitioner has assailed the award dated 27.4.2005, passed by the Labour Court in ID NO.6/2001. The main ground taken in the impugned order, for refusing to entertain the claim petition is that the respondent/ HMT is a Government of India undertaking, having its headquarter at Bangalore and therefore, the appropriate Government in such a matter would not be the Government of NCT of Delhi, but the CGIT and the Labour Court did not have the jurisdiction to adjudicate the dispute referred to it.