UNITED LABOUR FEDERATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition has been filed seeking issuance of declaration to the effect that the notification bearing Reference No.S.O.5320(E), issued by the Ministry of Labour and Employment, dtd. 21/11/2025, is ultra vires the provisions of the Industrial Relations Code, 2020 as well as being violative of Articles 14 and 21 of the Constitution of India.

(2.) The case of petitioner, as projected in the writ petition, is that though notification has been issued on 21/11/2025 appointing 21st day of November, 2025 as the date on which the provisions of the Code shall come into force, even without there being any alternative adjudicatory forum created and operated under the new Code, the Labour Courts and Tribunals, functioning under respective enactments referred to in Sec. 104(1) of the Industrial Relations Code, have stopped functioning, leaving the management and workman without any adjudicatory forum.

(3.) Learned counsel for first respondent has placed before this Court a notification dtd. 8/12/2025 which reads as under: