ASSOCIATION OF ENGINEERING WORKERS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) An order rejecting a reference for adjudication under the Industrial Disputes Act, 1947 must reflect, albeit briefly," the material on which the finding is based. It must be a speaking Order. Such is the ratio of this judgment.

(2.) The facts:-

(3.) This appeal can be disposed of on one point alone, namely that the order passed by me Deputy Commissioner of Labour on 23rd November 1984, does not reflect the material on which her finding is. based. It is not a speaking order.