BUDHARAM MUNDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Parida, learned advocate appears on behalf of petitioners and submits, his clients are workmen, who have raised industrial dispute, registered as I.D. Case no.07 of 2019 in the Labour Court, Sambalpur. They have prayed for direction to transfer the case to the Industrial Tribunal, Rourkela in interest of justice.

(2.) On query from Court he submits, request for transfer of the I.D. case was already made to the appropriate government under sec. 33B in Industrial Disputes Act, 1947. Copy of said request dtd. 18/1/2023 is annexure 8.

(3.) We notice that the request for transfer was made by one of petitioners and in the recent past, on 18/1/2023. All others have joined in seeking directions. We notice further, the industrial dispute was raised by the union, who neither made the request nor is before us. Mr. Parida submits, in the meantime registration of the union stands cancelled. Writ petition challenging the same is pending since year 2018.