NATIONAL INSURANCE CO. LTD. Vs. GURPREET SINGH CHAHAL

JUDGEMENT

(1.) THE instant revision petition under Article 227 of the Constitution of India has been filed for setting aside the order dated 26.4.2013 (Annexure P -6) passed by the Presiding Officer, Industrial Tribunal, Patiala, and for directing the Tribunal to decide the issue of jurisdiction at the first instance. Heard.

(2.) LEARNED counsel for the petitioner vehemently contended that Industrial Tribunal -cum -Labour Court had earlier framed issue of jurisdiction as a preliminary issue. Thereafter the evidence was led by the workman and no evidence has been led by the petitioner herein.

(3.) IT is settled principle of law that issue of jurisdiction is always based on the fact and law and not solely a legal issue.