A.K. SHRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD . It is submitted by learned counsel for the parties that the issue raised in this petition is squarely covered by the decision rendered in South Eastern Coal Fields Ltd. through its General Manager, Jamuna & Kotma Area v. Union of India - W.P. No. 8368/2013 and batch of other petitions decided on 20.9.2013 whereby, challenge as to legality, validity and correctness of order by Union of India of rejecting the request of Coal India Limited for exemption from requirement of formation of works committee under the Industrial Disputes Act, 1947 has been upheld in the following terms:

(2.) THE petition is allowed to the extent above. Parties to bear their costs.