SARVA SHRAMIK SANGH Vs. SWAN MILLS LTD

JUDGEMENT

(1.) HEARD learned counsel on both sides.

(2.) THERE is some force in the contention of the petitioners that the Industrial Court had jurisdiction to entertain Complaint (ULP) No. 1483 of 1992 as well as application for interim relief. The question to be asked is as to whether interim reliefs sought for could be granted by the Industrial Court or whether the petitioners must await the hearing and final disposal of Complaint (ULP) No. 1483 of 1992.

(3.) THE relevant facts emerging from the record are as under :-