SAYED FAIZUL MUSTFA Vs. JUDGE LABOUR COURT

JUDGEMENT

(1.) AN industrial dispute reference was made to the Labour Court, Jaipur, by the State of Rajasthan to adjudicate upon the legality or justification of the termination of service of the petitioner by the respondent-management. A preliminary objection was taken to the effect that because of the applicability of the provisions of the Rajasthan Relief Undertaking (Special Provisions) Act, 1961, and because of the institution of respondent 1 was being a relief undertaking, the proceedings under the Industrial Disputes Act were not applicable. Copy of such objection is attached as Annexure 2. The Labour Court had rejected such preliminary objections vide its order, dated March 22, 1991, copy of which is attached as Annexure 3. The evidence was led by the parties. The Labour Court vide the impugned award, dated May 13, 1997, non-suited the petitioner on the same grounds/objections which preliminary objection stood already rejected vide Annexure 3 as far back in 1991.

(2.) BEING aggrieved against the award Annexure 4, the petitioner has filed the present writ petition stating therein that once the order Annexure 3 had been passed in favour of the petitioner and against respondent 2 and it was held by the Labour Court in Annexure 3 that the industrial dispute was maintainable for the reasons mentioned therein and, therefore, it was improper for the Labour Court to pass an order violating its own earlier order in Annexure 3 and thus, the Labour Court ought to have decided the reference on merits and should not have dismissed their reference on the preliminary grounds which already stood rejected as far back as in 1991.

(3.) REPLY has been filed by the contesting respondent 2. It is stated that the Rajasthan Government had decided the company as relief undertaking under the Act of 1961 and had declared that the provisions of the Industrial Disputes Act shall not be applicable to respondent 2 and, therefore, no reference should have been made by the Government for adjudication to the Labour Court. It is further submitted that the order Annexure 3, dated March 22, 1991, passed by the Labour Court on the same preliminary objection was not in accordance with law and, therefore was not binding on the Labour Court itself and if the reference is allowed to continue it will contravene the provisions of the Rajasthan Relief Undertaking (Special Provisions) Act, 1961.