SUKHRAM Vs. LABOUR COMMISSIONER

JUDGEMENT

(1.) THIS judgment of ours shall dispose of bunch of Civil Writ Petitions bearing C. W. P. Nos. 7976 to 8003 of 1995 as the similar facts and common question of law are involved in these petitions. For the purposes of this judgment, the facts have been taken from C. W. P. No. 7976 of 1995.

(2.) THE demand of the petitioners for making reference of the industrial dispute to the Labour Court was rejected by respondent No. 1 allegedly on the ground of pendency of C. W. F. No. 14277 of 1993. It is submitted that in the aforesaid writ petition the order under challenge is under the Payment of Wages Act and has nothing to do with the Industrial Dispute raised by the petitioners and sought to be referred to the Labour Court.

(3.) THE learned counsel for the respondents have not been in a position to justify the action of Respondent No. 1 in declining to make reference to the Labour Court. It is, however, submitted that upon representation made by the petitioners, a detailed order has been passed by Respondent No. 1 which if perused and accepted would entail the dismissal of the writ petition.