COLLECTOR CUM CEO Vs. KISHORE MOHAN SAHOO

JUDGEMENT

(1.) The writ petition has been listed under heading "For Orders". Mr. Dash, learned advocate appears on behalf of applicant (workman) and submits, his client's application made under Sec. 17-B in Industrial Disputes Act, 1947 requires order being made.

(2.) Ms. Pattanayak, learned advocate, Additional Government Advocate appears on behalf of the Management and submits, the writ petition has impugned award dtd. 17/1/2022. There be extension of time for her client to file objection to the application.

(3.) We notice that prayer in the writ petition is for restoration of the reference because the Management wants opportunity to cross-examine. This ground was taken by the Management in the restoration application, also dismissed by the Labour Court.