GRASIM INDUSTRIES LTD. Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner Sri Altaf Mansoor, Sri Lalla Chauhan for respondent no.3 and Sri Vivek Shukla, learned Additional Chief Standing Counsel for the State-respondent.

(2.) This petition had initially been filed by Indo Gulf Fertilizers (A Unit of Aditya Birla Nuvo Ltd.). However, since the Unit has been taken over by M/S Grasim Industries Ltd., Jagdishpur Industrial Area, Amethi, an amendment application was moved, which was allowed on 30.8.2019 and necessary amendments with regard to the petitioner have already been incorporated in the array of parties, by the learned counsel for the petitioner.

(3.) This petition has been filed, challenging the order dated 23.8.2013 passed by the Presiding Officer, Central Government Industrial Tribunal, Lucknow (for short 'CGIT'), wherein it has been declared that the petitioner-Company falls under the purview of "Controlled Industry" as defined in Section 2(a)(2) of the Industrial Disputes Act, 1947 and, therefore, the CGIT has jurisdiction to entertain a dispute/petition filed by respondent no.3 before respondent no.2.