RIGA SUGAR CO LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal is directed against the order dated 24.7.2001 passed by the [earned single Judge in C.W.J.C. No. 4783 of 2001 dismissing the writ application filed by the appellant whereby he has challenged the order dated 2.2.2001 passed by the Labour Court, Muzaffarpur In Reference Case No. 12/99 rejecting the prayer of the appellant for deciding the question as to whether domestic enquiry was fair or not as preliminary issue.

(3.) IN view of the point involved in this case, it is not necessary to state the facts in detail. Reference was made before the Industrial Tribunal under section 10 (1) (c) of the industrial Disputes Act. Thereafter, the appellant filed an application to decide the question of fairness of the domestic enquiry as a preliminary issue which has been rejected by the impugned order.