HARYANA STATE COOPERATIVE SUPPLY AND MARKETING FEDERATION LIMITED, CHANDIGARH Vs. PRESIDING OFFICER, LABOUR COURT, CHANDIGARH

JUDGEMENT

(1.) THIS order shall dispose of Civil Writ Petition No. 2221 of 1985 and 2222 of 1985 as the same questions of law and facts are involved in these petitions.

(2.) THESE writ petitions are filed by the employer -Federation challenging the order under Section 33C(2) of the Industrial Disputes Act (hereinafter referred to as the "Act") passed by the Labour Court. Out of the grounds taken in these writ petitions, one of the grounds is that the jurisdiction of the Labour Court is barred in view of Section 128 read with Section 102 of the Haryana Cooperative Societies Act, 1984 (hereinafter referred to as the "Societies Act").

(3.) NO other point has been argued.