DIRECTOR Vs. M.RAJAKUMAR

JUDGEMENT

(1.) The order dated 29.07.2019, passed by the I Additional Labour Court, Chennai, in I.A.No.1 of 2019 in C.P.No.58 of 2019 is under challenge in the present writ petition.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that the issue in nutshell requires to be decided in this writ petition is whether, an office bearer of the Employers' Association, with reference to Section 36(2)(a) of the Industrial Disputes Act, 1947 (hereinafter referred to as the "Act"?), is entitled to represent the case of the writ petitioner before the Labour Court or not.

(3.) This Court is not inclined to entertain the merits of the dispute, which is now pending before the Labour Court and it is for the parties to adjudicate the merits by filing documents and adducing evidences. However, the order impugned in this writ petition is that the request of the writ petitioner Management to appoint an office bearer of the Employers' Association as a representative of the writ petitioner before the Labour Court was rejected.