MANAGEMENT OF CHITRAM, CO LTD REPRESENTED BY ITS SENIOR MANAGER, FINANCE AND ADMINISTRATION Vs. UNION OF INDIA (UOI) REPRESENTED BY THE SECRETARY, MINISTRY OF LABOUR AND ORS

JUDGEMENT

(1.) The petitioner in W.P.No. 1112 of 1984 is the appellant in this writ appeal. The respondents in that Writ Petition are the respondents in this writ appeal. Amongst the parties, we must indicate that the appellant is the Management and the second respondent was the Workman. The second respondent has obtained an award in I.D.No. 307 of 1982, directing his reinstatement by the appellant with backwages. This award, the second respondent obtained at the hands of the third respondent. We are told that this award is the subject matter of challenge in a writ petition, which is pending before this Court. The appellant has put forth an independent challenge of the constitutional vires of Section 17-B of the Industrial Disputes of Act 14 of 1947, hereinafter referred to as the Act, by filing W.P.No. 11112 of 1984. The grounds of challenge put forth by the appellant were examined by the learned single Judge who heard this writ petition and he repelled them and as a result dismissed this writ petition. This writ appeal is directed against the order of the learned single judge.

(2.) Mr. T. Arulraj, learned Counsel for the appellant would recapitulate and press forth before us the very same grounds of attack urged before the learned single Judge and they run as follows:

(3.) Section 17-B of the Act reads as follows: