ADHYAKSH PRABANDH SAMITI Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) List has been revised. Heard learned Counsel for the Petitioner and learned standing counsel for Respondent No. 1 None appeared for Respondent Nos. 2 to 4.

(2.) The Petitioner, Adyaksh, Prabandh Samiti, Dugdh Utpadak Sahkari Samiti Limited, district Fatehpur which is a village level primary mill Co-operative Society registered under the U. P. Cooperative Societies Act, 1965 has filed this writ petition before this Court assailing the award dated 14.4.1993 published on 15.10.1993 by which the Respondent No. 1 allowed the Adjudication Case No. 47 of 1990 setting aside the termination of service of Respondent No. 4 and reinstating him in service with full back wages.

(3.) Learned Counsel for the Petitioner has raised only one submission before this Court that the award passed by the Respondent No. 1 is totally without jurisdiction in view of the fact that provisions of Industrial Disputes Act are not applicable to the employees of Co-operative Societies registered under Co-operative Societies Act, 1965. In support of his contention, learned Counsel for the Petitioner has relied upon the case of Ghaziabad Zila Sahkari Bank Ltd. v. Additional Labour Commissioner and Ors., 2007 2 JT 566.