WORKMEN OF DYNAMATIC TECHNOLOGIES (JKM AUTO) LIMITED THROUGH UNITED LABOUR FEDERATION Vs. GOVERNMENT OF TAMIL NADU REP BY ITS SECRETARY, DEPARTMENT OF LABOUR AND EMPLOYMENT FORT

JUDGEMENT

(1.) Considering the commonality of the issues involved in all these writ petitions, they have been taken up and disposed off by a common order.

(2.) In all these cases, the writ petitioner has raised several disputes. The Conciliation Officer sent his failure reports to the first Respondent. The first respondent through the orders impugned declined to refer the dispute on the premise that some of them can be adjudicated in view of the availability of separate enactments, the demands are not specific and some other demands are not required to be referred on facts.

(3.) This court need not reiterate the scope of Section 10 (1) r/w 12 (5) of the Industrial Disputes Act, 1947. The first respondent is not expected to embark upon the exercise which would touch upon the adjudication process.