KDDL LTD. Vs. RAJ KUMAR AND OTHERS

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) ACCORDING to the petitioner, an application under Section 33(1) of the Industrial Disputes Act, 1947 is pending before the Tribunal. No order under Section 33 -C(2) can be passed. The reliance is placed on the judgment of the Supreme Court in State of U.P. & Anr. vs. Brijpal Singh,, 2005 LLR 1191. It is for the petitioner to take all available legal and other contentions before the Tribunal, in which case, the Tribunal shall necessarily advert to those contentions as well and pass appropriate orders. In case, the petitioner is aggrieved by such order passed adverting to the contentions raised by him, it will be open to him to approach the appropriate Court.