NATIONAL AIRPORT AUTHORITY Vs. SMT. MONDIRA BHATTACHARJEE

JUDGEMENT

(1.) This petition is directed against order No. 42 dated 22nd July, 1997 passed by the learned Judge, Third Industrial Tribunal, West Bengal in Case No. VIII-127/93.

(2.) The State of West Bengal referred the Instant dispute between Smt. Mondira Bhattacharjee and National Airport Authority, Calcutta Region to the Industrial Tribunal for adjudication. the petitioner, National Airport Authority raised a preliminary objection before the Tribunal and contended that since appropriate Government in respect of the petitioner is Central Government, the Government of West Bengal had no right to refer the dispute to the State Industrial Tribunal. The learned Tribunal has relied on the following citations-LLJ 1967(2) page 12 and LLJ 1977 (2) page 336 and held that the State of West Bengal was the appropriate Government and the order of reference was not beyond the ................of the Government

(3.) Being aggrieved by the said order, this petition under Art. 227 of the Constitution of India has been filed.