MADHUSUDAN KONAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Writ petitioner challenged the order of appears from the Award that the Judge of the Award of the Tribunal appearing at page 30 of 9th Industrial Tribunal, Durgapur published a the writ petition being annexure E therein. It No Dispute Award since the parties did not appear despite repeated notices having been served.

(2.) Learned advocate appearing for the writ petitioner submits that in accordance with the provisions of Section 2(b) of the Industrial Disputes Act 1947 Award means an interim or a final determination of any industrial dispute of any question relating thereto by any Labour Court, Industrial Tribunal or National Industrial Tribunal and includes an arbitration award made under Section 10-A. According to the writ petitioner no dispute award is not an award within the definition of Section 2(b) of the said Act of 1947. In support of his contention, the learned advocate relied on two decisions of this Court. The first one is a Division Bench judgment reported in 1977 Lab IC (NOC) 13 (Cal) wherein it has been categorically held by the Division Bench that the expression "or of any question relating thereto" means any matter incidental to the industrial dispute. Therefore, to constitute an award the main dispute might be decided first and thereafter any such matter or question relating to the main dispute might be decided or adjudicated upon and "no dispute award" accordingly is not an Award". Relying on the said Division Bench judgment ASHOK KUMAR CHAKRABORTY J. (As His Lordship then was in case of Debasis Jana reported in 1997(1) CLJ 578 held that no award can be passed without interim or final determination of an industrial dispute or of any question relating thereto. As "no dispute award" is passed without determination of either of these points, such award cannot have existence in the eye of law.

(3.) I find substance in the contention of Mr. Guin appearing on behalf of the writ petitioner. Ms. Chhabi Chakraborty appearing for the respondents in her usual fairness has not disputed such proposition.