U P STATE ELECTRICITY BOARD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) By means of this writ petition, the petitioners have sought a writ in the nature of certiorari quashing the order passed by the Presiding Officer, Labour Court, U.P., Haldwani, under section 33C(2) of the Industrial Disputes Act.

(2.) None has appeared on behalf of either respondent No. 2 or respondent No. 3 despite service, when the case was taken up for hearing.

(3.) I have heard learned Counsel for the petitioners and perused the material placed before this Court including the impugned order passed by the Labour Court.