FDC LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the validity of notification dated 22.5.2001 issued by the Government of India, Ministry of Labour, whereby in exercise of powers conferred under Section 7-B of the Industrial Disputes Act(in short 'the Act'), the Government constituted National Tribunal with Headquarters at Calcutta and referred the following dispute to the National Tribunal:

(2.) The names of the employees involved, their place of work and alleged date of termination are as under: <FRM>JUDGEMENT_25_ILRDLH16_2007Html1.htm</FRM>

(3.) It is pleaded by the petitioner that the reference to National Tribunal was bad since the parties and record was spread all over the country. Each Medical Representative's case was based on his individual facts. It would be necessary for the concerned Medical Representatives (MRs) and the petitioner company to contest each MRs action and to appear before the Tribunal with witnesses and records. The reference to National Tribunal was made malafidely with ulterior motives.