SECRETARY, UNITED LABOUR FEDERATION Vs. MANAGEMENT, PROFESSIONAL COURIERS

JUDGEMENT

(1.) Heard.

(2.) The petitioner -Union has filed the present Transfer Civil Miscellaneous Petition seeking withdrawal of O.P. No.184 of 2023 from the file of the Principal Labour Court, Chennai and transfer of the same to the file of the Industrial Tribunal, Chennai.

(3.) In the affidavit, the petitioner states that the dispute pertains to wages and that the Industrial Tribunal alone would have jurisdiction as per Sec. 10 (1) (d) of the Industrial Dispute Act, 1947, since the number of employees/workmen involved is more than 100.