GUJARAT MAZDOOR SABHA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned advocates appearing for the parties.

(2.) THE petitioner, the registered trade union, has approached this Court under Article 226 of the Constitution of India, challenging the order dated 22.06.2009 passed by respondent no.5, where under the respondent no.5 has opined that the dispute raised is not maintainable and accordingly turned down the request for referring the matter to the adjudicatory machinery.

(3.) LEARNED advocate for the petitioner has invited this Court's attention to the document at page no.127, Annexure-F-1 and submitted that this exercise was uncalled for as the said exercise has in fact unfortunately resulted into persuading the concern in adjudicating the dispute which is beyond the purview of the authority as the adjudication is to be under- taken by the forum under the I.D. Act.