DOORDARSHAN KARAMCHARI CONGRESS Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) THE writ petition has been filed by Doordarshan Karamchari Congress and one individual. In the writ petition the petitioners have also prayed that the opposite parties be declared as an 'Industry' under the Industrial Disputes Act as the employees are covered by the Industrial Disputes Act.

(2.) THE grievance of the petitioners is that the opposite parties have committed unfair labour practice and violated certain constitutional provisions and they should be punished. They have prayed that the Opposite parties be directed to regularise the workers shown in Annexure -1 of the writ petition and have also prayed for issuing of writ of mandamus to take action under the Industrial Disputes Act and Industrial Employment (Standing Orders) Act against the employer. So far as the claim of the petitioners for regularisation and payment of wages as claimed by them is concerned, the contention of the learned Counsel for opposite parties is that the same is cognizable by the Administrative Tribunal. So far as relief (a) is concerned there is no bar for the petitioners to approach the Central Government for referring the matter to the Industrial Court during the pendency of the writ petition. The prayer for interim relief prayed for by the petitioners for appointment under Section 25H of the Industrial Disputes Act cannot be granted and that too at this stage. The application for interim relief is rejected.