SCAN STEEL LIMITED Vs. MADAN KUMAR BEHERA

JUDGEMENT

(1.) Ms. Pujari, learned advocate appears on behalf of petitioner (management). She submits, impugned is order dtd. 15/5/2019 rejecting her client's application made under Sec. 36(2)(b) in Industrial Disputes Act, 1947. On query from Court she submits, though Sri Gobardhan Pujari is no more, her client wants to prosecute the writ petition for representation by Sri Tusarkanta Sahu.

(2.) She submits further, one of us (S.K. Mishra,J.) was appointed amicus curiae in the matter. On query from Court she submits, pursuant to the appointment there was no hearing.

(3.) In this connection, be it recorded that Orissa High Court Legal Services Committee omitted to serve copy of the writ petition on the amicus curiae. As such and in any event, there is no difficulty for this Bench to proceed with hearing the writ petition. However, none appears on behalf of the workman.