LARSEN AND TUBRO LIMITED Vs. ASHOK JETHWA

JUDGEMENT

(1.) THIS writ petition under Articles 226 and 227 of the Constitution of India has been preferred by the petitioner Company with the following prayers :-

(2.) BY way of this petition, the petitioner seeks to challenge the order dated 30th August 2002 passed by respondent no.2 refusing to amend the order of reference dated 24th April 2000, whereby respondent no.1 has referred an alleged dispute of lockout for the period from 28th September 1998 to 30th October 1998 to the Industrial Tribunal, Surat.

(3.) SINCE the reference is of the year 2000 and the reference has been stayed all throughout, I deem fit and proper to direct the Industrial Tribunal, Surat to take up the hearing of the Reference (IT) No.11/2000 as expeditiously as possible and dispose of the same on or before 31st October 2012. With the above directions, this petition is accordingly disposed of. Rule made absolute accordingly.