RAPNA MAJHI Vs. LABOUR AND EMPLOYMENT DEPARTMENT

JUDGEMENT

(1.) Mr. Nanda, learned advocate appears on behalf of petitioners (claiming to be workmen). He had moved the writ petition on 10/1/2023 to submit, his clients" have an industrial dispute but they could not file it before the Labour Court in Jeypore as the Court is closed. Hence, prayer in the writ petition for Labour Court, Bhubaneswar being directed to admit the case.

(2.) We reproduce below paragraph 2 from our order dtd. 10/1/2023.

(3.) Mr. Nanda submits, his clients went to file their applications along with his associate Mr. S. Lokesh Kumar, learned advocate to the Labour Court at Jeypore earlier on 1/10/2022 but found it closed. His clients had made complaint to the Presiding Officer, Industrial Tribunal at Bhubaneswar. In the circumstances, his clients apprehend bias against them.