TAPAN KUMAR BARIK Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Mr. S. B. Mohanty, learned advocate appears on behalf of petitioners and submits, prayer of his clients' regarding sec. 33-A in Industrial Disputes Act, 1947 proceeding was made before this Court because the tribunal was not functioning. It has since resumed functioning. He submits, there be direction for his clients to pursue their remedy in the tribunal.

(2.) Mr. U. C. Mohanty, learned advocate appears on behalf of BSNL and submits, such direction be made.

(3.) Petitioners will find their remedy in the tribunal. On approach, the tribunal is requested to expeditiously deal with the proceeding.