RAMACHANDRA SPINNING MILLS Vs. WORKMEN PANDALAPAKA LABOUR UNION

JUDGEMENT

(1.) In regard to the question of jurisdiction, the petitioner relies on S.33 of the Industrial Disputes Act (XIV of 1947) which runs thus :

(2.) His argument is that the High Court is a "tribunal" in regard to labour disputes. But that expression has been defined in S.2(r) of the Industrial Disputes Act as an industrial tribunal constituted under S.7A of the Act. The High Court is not a tribunal contemplated under S.33 of the Act and the petition is not maintainable. The petition is dismissed.