SIEMENS LTD Vs. THEIR EMPLOYEES REPRESENTED

JUDGEMENT

(1.) Rule, made returnable forthwith. Heard finally.

(2.) The petitioner/employer has challenged the impugned order dated October 26, 2009, whereby rejected the petitioner's application to decide the preliminary issue.

(3.) Admittedly, the petitioner moved a preliminary objection on November 19, 2007 which was resisted by the respondent by reply dated April 17, 2009. The Industrial Tribunal has passed the order on October 26, 2009 by holding that the contents of the Settlement dated April 3, 2006 and justification for Charter of Demand on June 8, 2006 and the documents on record, it is difficult to accept the case that there exists no dispute and thereby rejected the preliminary objection and directed to proceed with the main matter on all issues.