ACHAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge is against Ext. P3 order of the Government rejecting an application filed by the petitioner under S.33B of the Industrial Disputes Act, 1947. The sole complaint against Ext. P3 is that it has not been made in compliance with the provisions of S.33B insofar as the reasons for rejecting the application have not been stated and that the petitioner, was not orally heard.

(2.) The petitioner stated in Ext. P1 application that the proceedings pending before the Tribunal should be transferred to another Tribunal for the reason that the second respondent Tribunal was biased. The Government stated in Ext. P3 as follows:

(3.) S.33B requires reasons to be given before an order is made transferring the proceedings. The section reads: