LAKHESHWAR HAZARIKA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard Mr. D. P. Chaliha, learned Sr. Counsel assisted by Mrs. A. Bhattacharyya, learned counsel for the applicant. Also heard Mr. S. N. Sarma, learned Sr. counsel assisted by Ms. P. Sarma and Mr. A. Sarma learned counsel appearing for the respondent No. 2, the Management, Sokalatinga Tea Estate.

(2.) The validity and the correctness of the order dated 30.10.92 passed by the learned Presiding Officer, Labour Court, Dibrugarh in Misc. (J) Case No. 1/88 has been assailed in this writ petition invoking the jurisdiction and power of this High Court under Article 226 of the Constitution of India.

(3.) The impugned order was passed by the Labour Court as mentioned above on the basis of a petition moved by the petitioner under Section 33C (2) of the Industrial Disputes Act, 1947 (for short, 'the Act').