MAHAVER PRASAD MALPANI Vs. PRESIDENT OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) Heard Sri Vijay Bhatt, advocate for the petitioner and Standing Counsel for the respondent No. 1.

(2.) By the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated March 5, 2005 as well as January 7, 2006 passed by the respondent No. 1 /Presiding Officer, Industrial Tribunal Uttaranchal Haldwani, District Nainital.

(3.) Briefly stated, the petitioner is Managing-Director of Kumaon Resins Pvt. Limited. The proceeding under Section 33-C (2) of the Industrial Disputes Act, 1947 was initiated by the respondent No. 2.