THAKUR YUGAL KISHORE SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application under Article 226 of the Indian Constitution for the issue of writs in the nature of prohibition and certiorari for quashing portions of certain awards made by a Tribunal under the Industrial Disputes Act (Act XIV of 1947) and preventing any section to implement them.

(2.) THE main petitioner is one Thakur Yugal Kishore Sinha, who claims to be the President of the Righa Mill Workers' Union, the Chini Workers' Union, Sugauli, the Chini Mazdoor Sangh of Majhaulia and the Bihar Provincial Sugar Labour Federation. It is stated that the first three of these are registered unions and as such are also petitioners.

(3.) THE first opposite party in the petition as originally framed was the State of Bihar and, the second, the member of the Industrial Tribunal set up by the Government of Bihar. We called on the petitioners to serve notices on the 29 individual sugar mills concerned and the Indian Sugar Syndicate, Limited, Bihar Branch. Most of the mills have authorized the Indian Sugar Syndicate to represent them. We have not, however, in the event, found it necessary to call upon either the learned Advocate-General on behalf of the State or on any of the other opposite parties to reply to the arguments advanced for the petitioners.