ARUN CHEMICALS INDUSTRIES Vs. CERTIFICATE OFFICER BHAGALPUR

JUDGEMENT

(1.) THESE two writ applications are by the same Company, and are interconnected and as such are taken up for final hearing and disposal together.

(2.) IN C. W. J. C. No. 11866/1999, the company along with one of its Directors challenges the decision of the Presiding Officer labour Court, Bhagalpur, given with reference to Section 33-C (2) of the Industrial Disputes act, in favour of the alleged workman, the private-respondent. The second writ application being C. W. J. C. No. 9910/2001, challenges the certificate proceedings and the orders passed therein being Certificate Case no. 18/1999-2000, pending before the certificate Officer, Bhagalpur, having been instituted at the instance of the Labour Court, bhagalpur, for the recovery of the money due to the private-respondent under the decision given, which is impugned in the first case.

(3.) PARTIES have appeared and the pleadings are completed. This Court had called for the complete original records of the proceedings held in terms of Section 33-C (2), which have also been received and referred to by the learned counsel appearing for the respective parties.