JAYISINGBHAI KANJIBHAI Vs. DHRANGADHAR CHEMICALS WORKS LTD

JUDGEMENT

(1.) This petition is taken up for hearing simultaneously which is being tagged with the SCA No.6913/03 and both are listed today. With the consent of parties matter is taken up for final hearing today.

(2.) The only question which is required to be examined in this petition is whether the settlement arrived at by the representatives of the workmen in the proceedings of reference case in the absence of any consent given by the said workmen to the representatives of the union.

(3.) The short facts of the case are that the petitioner raised dispute on the question of his correct date of birth and ultimately the said dispute was referred to the labour court for adjudication being Ref(LCR)No.467/90. The said case was subsequently transferred to Labour Court, Surendranagar which was registered as Ref(LCR)508/90.