STATESMAN LTD Vs. SECOND INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) The petitioner, in the instant application under Article 226 of the Constitution of India, pray for a writ, inter alia, in the nature of certiorari requiring respondent 1 "to transmit and certify to this Hon'ble Court the record of the proceedings it had before it under Reference No. 2391 - I.R. I R/131-17/86, dated 29 October 1986, and its order made thereon being Order No. 10, dated 13 November 1987, to be in this Court dealt with in order that your petitioner may have the more sure and speedy justice and that the same may be set aside or quashed" and for a writ in the nature of mandamus commanding the respondents and each of them to forbear from enforcing or taking any step to enforce or giving any effect to the said pretended order.

(2.) Although the petitioners have prayed for quashing not only the Order No. 10, dated 13 November 1987, but also the order of reference, dated 29 October 1986, yet no argument was advanced on the question of the order of reference being bad in law. The entire argument was directed against the Order No. 10, dated 13 November 1987, allowing the application of respondent 2 workman under Section 15(2)(b) of the Industrial Disputes Act, 1947, hereinafter referred to as the 1947 Act.

(3.) The pleadings were lengthy and the arguments lengthier but the point is rather short.