BIHAR RAJYA VIDYUT PARISHAD FIELD KAMGAR UNION Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL, PATNA AND OTHERS

JUDGEMENT

(1.) In the present writ petition, the petitioner has made the following prayers :-

(2.) The brief facts of the case are that the petitioner Union had raised the industrial dispute with appropriate Government in respect of taking 616 contract labours working in MTPS against different posts. On dispute having been raised by the petitioner Union, the Labour Authority of the Government initiated conciliation proceeding, which felt necessity of the reference of the matter before the Tribunal for adjudication and determination of the issue. Hence, the Government of Bihar, Department of Labour, Employment & Training, Patna by notification dated 13th June, 1994 made a reference under Section 10(1)(d) of the Industrial Disputes Act, 1947 (for short 'Act, 1947') to the Tribunal for adjudication. The disputes so referred for adjudication read as under :-

(3.) Be it noted that this writ petition is confined to item no. 1 of the terms of reference only. Mr. Uma Kant Shukla, learned counsel for the petitioner submitted that the petitioner is not pressing the writ petition so far as other items of term of reference adjudicated by the Tribunal.