LAWRENCE MESSY Vs. DIOCESE OF DELHI

JUDGEMENT

(1.) The order, dated 30th August, 2014, wherefrom the present writ petition emanates, adjudicated an application, preferred by the petitioner under Section 33C(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as "the ID Act").

(2.) Before proceeding further, it would be proper to set out, at the outset, Section 33C(1) and (2) of the ID Act, thus:

(3.) In his application under Section 33C(2), the petitioner averred that: