K.M. RAMESH Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed to declare Ss. 7 and 7-A of the Industrial Disputes (Amendment) Act, 2010 (Act No.24 of 2010) published vide Gazette of India, Extraordinary, Part II, Sec. 3, Sub-sec. (ii), dtd. 15/9/2010 as ultra vires, unconstitutional and illegal.

(2.) We have heard Mr. S. Kumaraswamy, learned Counsel appearing on behalf of the Petitioner and Mr. AR.L. Sundaresan, learned Additional Solicitor General of India for Respondents 1 & 2 and Mr. M.D. Ravindranath, learned Counsel appearing on behalf of the 3rd Respondent.

(3.) After hearing the learned Counsel on either side and perusing the relevant records of the case, this Writ Petition would require no further orders from us, for the following facts: