GODOREJ GE EMPLOYEES UNION Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant petition, filed under Article 226/227 of the Constitution of India, a prayer is made for issuance of a mandamus upon respondents no.1 to 4, to take appropriate steps under the the Industrial Disputes Act, 1947, in order to settle the dispute, as respondent no.5, is not allowing the members of the petitioner-union to enter into the unit.

(2.) Learned counsel for the petitioner-union submits that during the pendency of the instant petition, the industrial reference has already been made, which is now subject matter of CWP-1759-2006. Therefore, the prayer, as made in the instant petition has been rendered infructuous as the issue involved herein, is to be adjudicated in the writ petition (supra).

(3.) In view of the above, the instant petition, stands dismissed as having been rendered infructuous.