MUNNI LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Miss Bhushra Maryam, learned counsel for the petitioner in the above noted two writ petitions. In Writ Petition No. 4382 of 2014, Sri R.K. Pandey, learned Standing counsel appears for the respondent no. 1, 2 and 3, Sri Manu Khare, learned counsel appears for respondent no. 4 and 5 and Sri B.N. Singh, learned counsel appears for respondent no. 6. In Writ Petition No. 38325 of 2013, Sri R.K. Pandey, learned Standing Counsel appears for respondent no. 1 & 2, Sri Manu Khare, appears for respondent no. 3 & 4 and Sri B.N. Singh, appears for respondent no.5.

(2.) Writ Petition No. 38325 of 2013 has been filed challenging the order dated 15.5.2013 passed by the Presiding Officer, Industrial Tribunal-I, U.P. Allahabad. By this impugned order the application of the petitioners to impleade them as respondents in the reference dated 10.1.2008 made by the State Government and registered as Adjudication Case No. 1 of 2008, was rejected by the Industrial Tribunal on the grounds that the Tribunal has no power to amend the reference made by the State Government.

(3.) In Writ Petition No. 4382 of 2014, the petitioners have challenged the order dated 25th October, 2013 passed by the respondent no.2 ( Labour Commissioner, U.P. Kanpur) rejecting the application of the petitioner for amending the reference.