BORPATHAR TEA ESTATE Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition has been pending since 1999.

(3.) THE correctness and validity of the award dated 31. 12. 98 passed by the Presiding Officer, Labour Court, Guwahati in Reference case No. 4/98 is the subject matter of challenge in this writ petition.