PHYSICAL RESEARCH LABORATORY Vs. PHYSICAL RESEARCH LABORATORY UNION

JUDGEMENT

(1.) The subject-matter of the present petition is the reference made by the Dy. Commissioner of Labour Ahmedabad vide order dated 10-6-1991. By the said order the respondent No. 4-Dy. Commissioner of Labour exercising the powers under Section 10(1) of the Industrial Disputes Act 1947 has made a reference to the Industrial Tribunal Ahmedabad consisting of Shri V. H. Thakore for the terms of reference referred to in the Schedule thereto on his being of the opinion that the matters referred to in the Schedule are connected with the industrial disputes between the Physical Research Laboratory (PRL) Ahmedabad and its workmen. The points referred to in the said Schedule are:

(2.) The petitioner-PRL has in this petition prayed for a writ of mandamus or any other appropriate writ direction or order directing the respondent No. 4 to treat the impugned order of reference (Annexure-M) as cancelled and/or to quash the order of reference. The petitioner has also sought for the relief of issuing appropriate writ direction or order prohibiting all further proceedings pursuant to or in implementation of the order of reference. The petitioner has also sought for a direction or order restraining the Industrial Tribunal Court No. 3 Ahmedabad from proceeding further with the proceedings before it pursuant to the reference made to it under Section 10 of the I. D. Act as per the impugned order of reference dated 10-6-1991 (Annexure-M to the petition).

(3.) The facts giving rise to the present petition can be briefly stated as follows :