ROHTAS INDUSTRIES LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner which is a public limited company has challenged by this writ application a notification issued by the State Government dated the 19th January, 1972, contained in Annexure T to this application.

(2.) By this notification the Government constituted a Court of Enquiry under Sec. 6 of the Industrial Disputes Act 1957 (hereinafter referred to as the Act). By the said notification it also nominated the members of the Court of Enquiry and directed the matters to be enquired into by this Court which are as follows.

(3.) In order to appreciate the questions that have been raised on behalf of the petitioner some more relevant facts may be stated.