AGARWAL IRON WORKS Vs. LABOUR COURT

JUDGEMENT

(1.) This writ petition is directed against a proceeding pending before a labour court.

(2.) The petitioner is a registered partnership firm. Respondents 3, 4 and 5 were employees of the petitioner. They were discharged in July 1960. It was pressed on their behalf that their discharge was unjustified. On 30 November 1960 the State Government referred the dispute between the parties to the labour court at Meerut. The question referred to the labour court was whether the discharge of the three workmen was legal and justified. That matter is now pending before the labour court, Meerut, which is respondent 1 in the writ petition. The writ petition is directed against that proceeding.

(3.) As many as six grounds have been mentioned in the writ petition. Grounds 1 and 2 involve certain disputed questions of fact. It is open to the petitioner to establish his version of the facts before the labour court, Meerut. It is not necessary to decide those disputed questions of fact in the writ petition.