BHARATI BHAWAN KARMACHARI SANGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This intra-court appeal has fallen for consideration at the instance of Bharti Bhawan Karmchari Sangh (hereinafter referred to as "union") being aggrieved by the judgment and order dated 29.07.2015 passed by a learned Single Judge of this Court in CWJC No. 9645/2007.

(3.) The learned Single Judge has allowed the Writ Application preferred by the management, namely, M/s Bharti Bhawan (Publishers & Distributors), Thakurbari Road, Patna. The learned Single Judge has been pleased to set aside the impugned Award dated 22.02.2007 (Annexure-9 to the Writ Application) passed by Industrial Tribunal, Patna in Reference Case No. 14/2003 leaving it open to the State Government to refer the dispute to a proper forum by issuance of a fresh notification in accordance with law.