SECRETARY Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This writ petition is filed challenging the order of the Labour Court dated 18.04.2017 made in Complaint 1 of 2016 in I.D.No.23 of 2015. The said complaint was made under Section 33-A of the Industrial Disputes Act. The complainant is the petitioner in I.D.No.23 of 2015. The Labour Court dismissed the said complaint by holding that the complainant is not entitled to an adjudication of a matter under Section 33-A of the Industrial Disputes Act.

(2.) The case of the petitioner, in short, is as follows:

(3.) The second respondent field a counter affidavit, wherein it is stated as follows: