CHANDRAKANT GANPATRAO DESHKAR Vs. ALL INDIA REPORTER LTD

JUDGEMENT

(1.) THE present appeal is challenging an order and judgment of the learned single Judge dated 5-1-2004 passed in Writ Petition No. 4174 of 2000. The present appeal raises a question of law pertaining to interpretation of section 36 (4) of the Industrial Disputes Act, 1947 (hereinafter referred to as the said I. D. Act ). Some of the material facts in the present case are as under :

(2.) ON 27-1-1989 an application was filed under section 33-C (2) of the I. D. Act by the appellant. By the said application the appellant claimed wages in accordance with Palekar Award and Bachawat Award. It is his case that he is entitled to the difference in wages as per the findings of the Wage Board.

(3.) ON 8-1-1999 an application was filed to engage a lawyer by the respondent herein. The appellant however objected to the said application by filing his say on 7-2-1999. By an order and judgment dated 7-7-2000, the 3rd labour Court rejected the said application because of refusal by the appellant to grant consent. The said order of the 3rd Labour Court was the subject-matter of challenge in the writ petition being Writ Petition No. 4174 of 2000. By an order and judgment dated 5-1-2004, the learned Single Judge has allowed the writ petition and permitted the respondent to engage the counsel in a pending IDA case No. 25 of 1989. Against the said order, the present appeal has been filed.