PONDICHERRY AGRO SERVICE AND INDUSTRIES CORPORATION LIMITED Vs. UNION OF TERRITORY OF INDIA, GOVERNMENT OF PUDUCHERRY AND ORS.

JUDGEMENT

(1.) The instant appeal is directed against the order dated 06.02.2015 passed in W.P.No.7332 of 2014.

(2.) The Pondicherry Agro Service and Industries Corporation Limited / the appellant as well as the writ petitioner, being the employer, has filed the writ petition, seeking writ of certiorari to call for records of the notification in G.O.Rt.No.7/AIL/LAB/J/2014, dated 3rd February, 2014 of the third respondent and to quash the same.

(3.) Admittedly, the sixth respondent is an association of employees and workers, working with the appellant Corporation. On the basis of the representation dated 5th August, 2013, a conciliation was initiated between the petitioner association and the appellant employer, which resulted into failure. Accordingly, a conciliation report dated 7th January, 2014, was submitted. On consideration, the Government of Puducherry issued a notification under the provisions of the Industrial Disputes Act, 1947 (for short "ID Act"), referring the dispute, arising between the management of the appellant and its union PASIC Uzhiyar Matrum Thozhilalar Sangam, for adjudication to the Labour Court. Being aggrieved, the management Corporation filed the instant writ petition.