BAKSHI STEELS LTD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) :- This writ petition is filed by the petitioner seeking writ/order/direction in the nature of certiorari for quashing the order (Notification) No. F. 1(1)(1875)/Shre-Ni/95 dated 27th July, 1996 (Annexure-1) passed by the State Govt. referring the matter for adjudication to the Industrial Tribunal, Bharatpur.

(2.) The .itioner mainly challenged the reference order dated 27th July, 1996 made by the appropriate govt. under Sec. 10(1) read with Sec. 12(5) of the Industrial Disputes Act, 1947 for adjudicating the dispute between the employees of Baxi Steel Limited and Baxi Steel Limited, Bhiwadi.

(3.) Mr. Virendra Agarwal, learned counsel for the petitioner pointed out clerical error regarding the period of strike in the issue No.1 and requested to issue directions to appropriate Government to correct this clerical error.