SOMA REDDY Vs. LT GOVERNOR

JUDGEMENT

(1.) THE petitioner herein has challenged the validity and/or legality of the award passed by the Presiding officer, Labour Court, Andaman and Nicobar Islands on 3rd August, 2007 on various grounds mentioned in this writ petition.

(2.) THE learned Advocate representing the respondents raised a preliminary objection regarding maintainability of the writ petition in view of the provision of section 17 (2) of the Industrial Disputes Act, 1947.

(3.) MR. Mandal, learned Counsel representing the respondents submits that the award published under section 17 (1) is final and cannot be called in question by any Court in any manner whatsoever in view of the provision of section 17 (2) of the Industrial Disputes Act, 1947.