NORTHERN INDIA TEXTILE RESEARCH ASSOCIATION Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL V AND H D SHARMA

JUDGEMENT

(1.) Heard Sri Syed Ali Murtaza, learned counsel for the petitioner and Learned Standing Counsel for the respondent No. 1.

(2.) Petitioner the Northern India Textile Research Association Section-23 Raj Nagar, Ghaziabad through its Director Dr. J.V. Rao has filed this writ petition against the order passed by the Industrial Tribunal (V) Meerut dated 4th December, 2004 in Misc. Case No. 7 of 1988 (Northern India Textile Ghaziabad v. Shri H.D. Shrama). The said order of the Industrial Tribunal reads as follows: "Parties Present. Fixed 10.1.05 for disposal of issue No. 6." (The petitioner has made statement that the date for decision of issue no.6 has since been postponed).

(3.) On behalf of the petitioner it is contended that in view of the Full Bench Judgment of this Court reported in 1997 (2) U.P.L.B.E.C. 1395 (Swarup Vegetable Products Industries Ltd., Mansoorpur, District Muzaffarnagar v. Labour Court, II At Meerut and Anr.), the Labour Court is not justified in framing a preliminary issues, it should decide all the issues simultaneously. Therefore, fixing If date for deciding one single issue is bad.