SUHAG KANCH UDYOG Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These groups of writ petitions, substantially raise identical issues with some differences on facts which is immaterial for their decision. Therefore, all of them can be disposed of together. For the sake of convenience, facts of Writ Petition No. 5159 of 1987 are being noted and the said writ petition shall be the leading case.

(3.) The primary question raised in the present writ petitions are, whether the State Government was justified in delegating its power under Section 6J (2) of the U. P. Industrial Disputes Act. Subsidiary to it, it has also been urged that the petitioner had been deprived of full opportunity of hearing.