SHANKAR DAS Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL, BHUBANESWAR

JUDGEMENT

(1.) Petitioner appears in person. He has impugned order dtd. 8/12/2022 made by the industrial Tribunal.

(2.) We have been able to understand that the management had dismissed petitioner and thereupon invoked provision under sec. 33(2)(b) in Industrial Disputes Act, 1947 to seek approval of the dismissal. That case is pending. Petitioner had challenged the proceeding saying it was not maintainable. The Tribunal, by impugned order said the issue of non-compliance of wages of dismissed employee is a relatable aspect of approval or non-approval in the application under sec. 33(2)(b).

(3.) Mr. Mishra, learned senior advocate appears on behalf of the management.