SATYANARAYAN Vs. OPIUM AND ALCOLOID

JUDGEMENT

(1.) THIS order shall also govern the disposal of the connected Writ Petitions No.1829/2000, 1831/2000, 1978/2000, 1979/2000, 172/2001 and 176/2001.

(2.) IN all the writ petitions, filed under Art.226 of the Constitution of India the petitioners are challenging the impugned orders by which the Government of India, Ministry of Labour had refused to refer the dispute for adjudication to the Labour Court on the ground that the dispute has been raised after a long lapse of time and the employee has not given any justification therefor.

(3.) SUBMISSIN of Shri Bapat in the petition (W.P. No.1490/2000) is that the services of the petitioner were retrenched in the year 1992 and before retrechment, he had filed a dispute about his regularisation before the Labour Court, Mandsaur under the M.P.I.R. Act, 1960 and the same was dismissed by the Labour Court. Then, he had preferred an appeal before the Industrial Court and since in the meantime his services were dismissed, he withdrew his petition with liberty to agitate the dispute before the appropriate forum.