LAKHTARIYA PREMJIBHAI NARASINHBHAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Lakhtariya Premjibhai Narsinhbhai, petitioner has filed this petition challenging the order dated 9.3.1999 passed by Ministry of Labour, Government of India. The Government of India by the said letter considered the report of Conciliation Officer and opined that the Central Government is of the opinion that the dispute between petitioner-workman and IOC - respondent No. 2 is not for adjudication - industrial machinery on the ground:

(2.) The present petition has been filed on 14th November, 2000, which has been placed for hearing before me on 2nd November, 2001.

(3.) Looking to the importance of the matter, I have requested Mr. D.N. Patel, learned Senior Standing Counsel for Central Government to appear on behalf of Union of India and also requested Mr. Manish Bhatt, learned Advocate who normally appear on behalf of IOC. Both the learned Counsels have readily agreed to appear. Learned advocate for the petitioner as well as learned advocate for the respondents have addressed me at length and, therefore, I am deciding this petition accordingly.