ASSAM SMALL INDUSTRIES DEVELOPMENT CORPORATION LIMITED Vs. SHRI S. S. BAROWA. ASSISTANT STORE OFFICER (UNDER SUSPENSION,) A. S. I. D. C. LTD. AND OTHERS

JUDGEMENT

(1.) Messrs Assam Small Industries Development Corporation Ltd., Gauhati is the writ petitioner. The prayer in this writ petition is to set aside the award dated June 15, 1977 passed by the Labour Court including the order dated March 13, 1978.

(2.) The only point that is argued is that the Labour Court has power to review the order and the counsel referred to AIR 1964 SC 743 para 18 (Central Bank of India Vs. Rajagopalan) which reads as under.

(3.) Barring the citation of the case no other submissions have been made by the learned counsel. The counsel for the respondents referred to a decision of the Supreme Court reported in AIR 1981 SC 599 (Tata Consulting Engineers Vs. Workmen) and relied on paras 12 and 15 to show that the Labour Court has no power to modify the same. We do not see any reason as to why the award dated June 15, 1977 and the order dated March 13, 1978 should be set aside. There is no tangible reason shown to support the prayer. The writ petition is therefore, dismissed. No costs.