UNION OF INDIA IN THE MINISTRY OF LABOUR, EMPLOYMENT AND REHABILITATION Vs. THE MANAGER, DHORI COLLIERY AND OTHERS

JUDGEMENT

(1.) A dispute between the employer and an employee was referred to adjudication under Sec. 10 of , the Industrial Disputes Act in the following terms :

(2.) Learned counsel for the Union of India has urged that the question of validity or invalidity of the second reference has wrongly been decided by the Industrial Tribunal and the learned counsel for the contesting respondents has argued that as the workman concerned or the Colliery Mazdoor Sangh has not challenged the award, the question of validity or invalidity of the reference itself need not be gone into. The argument of learned counsel for the contesting respondents seems to be valid. As the award has been decided against the workman concerned on merit and as he or the Mazdoor Sangh has not come up to this Court, it is not at all necessary to decide any abstract point of law in this writ case. We would, therefore, dismiss this application on the ground mentioned above. In the circumstances, there will be no order for costs. Petition dismissed.