MADURA COATS EMPLOYEES ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard the parties and perused the records of this case.

(2.) This intra-court appeal is directed against the judgment dated 05.08.2013, delivered by a Single Judge Bench of this Court in C.W.J.C. No.17485 of 2008, a copy of which stands appended as Annexure 1.

(3.) Short facts necessary for adjudication stands encrypted as under:- A reference under Section 10(1)(c) of the Industrial Disputes Act, 1947 was made and, accordingly, was referred to the Labour Court, Patna. The reference is extracted as under:-