BULE STAR LTD Vs. P O LABOUR COURT

JUDGEMENT

(1.) This Letters Patent appeal is directed against the Judgment and order of the learned single Judge in C.W.J.C. No. 1169 of 1995 (R).

(2.) The dispute brought before this Court by the appellant relates to transfer of an employee from Jamshedpur to Dhanbad. The Employees' union raised dispute contending that as "local area" had not been defined in terms of Rule 12 of the Rules and Regulations framed by the Company, i.e. Blue Star Limited (hereinafter referred to as 'the Rules'), the management of the appellant had no jurisdiction to transfer the employee. The dispute was eventually referred by the Government of Bihar to the Labour Court, Jamshedpur in the following terms:

(3.) Upon consideration of the cases of the parties, the evidence on record, the Labour Court came to the following conclusion: