AZAD KOELA SHRAMIK SABHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition was filed by the Trade Union Azad Koela Shramik Sabha against the impugned communication dated 4.10.1985 (Annex. F) whereby the respondent-Union of India, Ministry of Labour has refused to make a reference of the alleged industrial dispute of the workmen regarding their termination for adjudication under Sec. 10 of the I.D. Act.

(2.) Shri S.K. Rao, learned counsel for the petitioner states that he was instructed to file this petition but thereafter the petitioner took away the file and has left no instructions either to prosecute or not to prosecute the case.

(3.) Shri Abhay Gohil, learned standing counsel for the union of India has not filed the return but had supported the impugned action of the Union of India in refusing the reference under Sec. 10 of the I.D. Act.