JACKSON CO-OPERATIVE CREDIT SOCIETY OF THE EMPLOYEES OF WESTERN RAILWAY LTD. Vs. HEMANT KUMAR SARASWAT

JUDGEMENT

(1.) By this writ petition, a challenge is made to the award of Central Government Industrial Tribunal-cum-Labour Court, Jaipur. The petitioner-the Jackson Co-operative Credit Society of the Employees of the Western Railway Ltd. (for short "the Society") has raised manifold grounds to challenge the award. The learned counsel for the petitioner pressed the issue of competence of the Central Government to make reference of dispute to the Court below.

(2.) It is submitted that if the aforesaid issue is decided in favour, of the petitioner-society, then it may not require to argue other grounds at present.

(3.) Accordingly, learned counsel for both the parties argued the issue regarding competence of Central Government to make reference of dispute to the Court below.