PASCHIM RAILWAY KARAMCHARI PARISHAD Vs. UNION OF INDIA

JUDGEMENT

(1.) At the outset, learned advocate restricts the present petition to order dated 23.07.2013 (at Annexure-A, page-14) only. He does not press the petition in respect of other orders (at page 15 to 18 as part of Annexure-A) which all are sought to be challenged in this single petition and seeks permission to file a separate substantive petition in respect of each of those orders. The permission is granted. Resultantly, this petition stands to impugn only the order dated 23.07.2013 (at Annexure-A, page14).

(2.) The aforementioned order impugned in the petition is an order passed by the appropriate Government under section 10 of the Industrial Disputes Act, 1947 whereby the authority has refused to refer the dispute for adjudication.

(3.) It appears that the President, Pashchim Railway Karmchari Parishad raised an industrial dispute between the management of the Sr. Divisional Mechanical Engineer, W.Rly., Diesel shed, Vatva, Ahmedabad, M/s S. N. Hira Para, Contractor, Surat and Divisional Secretary, Pashchim Railway Karmachari Parishad, Sabarmati, Ahmedabad in respect of charter of demand dated 26.04.2011. A demand was raised on behalf of the employees for regular payment of wages and the benefits of permanency in service in respect of total six employees working under the contract at D.M. Plant, Diesel Shed, Vatva, W. Rly., Ahmedabad.