MANOJ KUMAR SAHU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Pranav Ojha, learned counsel for the appellant, Sri I.S. Tomar, Advocate holding brief of Smt. Raj Kumari Devi, learned counsel appearing for the Union of India, respondent nos. 1 and 2, Sri K.L. Grover, Advocate assisted by Sri Ramesh Singh, learned counsel for respondent nos. 3 and 4, learned Standing counsel on behalf of respondent nos. 5 and 6 and perused the record.

(2.) This special appeal is preferred against the judgment and order dated 25.7.2008 passed by the learned Single Judge in Civil Misc. Writ Petition No. 32844 of 2003, Manoj Kumar Sahu versus Union of India and others whereby the aforesaid writ petition had been dismissed.

(3.) The judgment and order impugned is assailed on the ground that the learned Single Judge has misdirected himself in construing Section 2(s) of the Industrial Disputes Act, 1947 and that Section 10 of the Industrial Disputes Act, 1947 does not prescribe any time limit for making a reference.