UTKAL ALUMINA INTERNATIONAL LTD. Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Tripathy, learned advocate appears on behalf of petitioner-management and submits, two orders have been impugned in the writ petition, both made by the Labour Court. First is order dtd. 20/2/2020, by which his client's application for assistance of learned advocate stood rejected. He submits, by operation of judgment law, his client is no longer required to adjudicate the point since, representation is being allowed.

(2.) Second impugned order is dtd. 25/8/2022. By it the Labour Court rejected his client's application for framing of preliminary issue. Prayer in the petition is reproduced below.

(3.) Mr. Rout, learned advocate, Additional Standing Counsel appears on behalf of State and Mr. Hota, learned advocate appears on behalf of the workman. He points out, opposite party no.3 is the union.