GANGADHAR BALGOPAL NAIR Vs. VOLTAS LIMITED

JUDGEMENT

(1.) Mr.Naik, the counsel for the respondent no.1, submitted that the State Government has not, by Notification in the Official Gazette, appointed the date for coming into force of the Model Standing Orders in respect of the additional matters mentioned in item 10-C in the Schedule relating to employment or re-employment of probationers or badlis or temporary or casual workmen and, therefore, there is no necessity to go into the issue referred by the Division Bench to us.

(2.) He, however, was not fully ready to substantiate the submission. The counsel for the appellant as well as the counsel for the intervenors were also not fully prepared on the issue.

(3.) The submission of Mr.Naik being of importance, we are of the view that, time may be given to the counsel for the parties to study this aspect.