SHYAM LAL B P Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for petitioners and learned counsel for respondents.

(2.) By both the writ application petitioners have made common prayer that their reference cases which are pending before the Industrial Tribunal-2, Dhanbad and pending for more than 10 years due to the fact that there is no presiding officer in the Industrial Tribunal No.2, Dhanbad may be transferred to the court of Industrial Tribunal No.1,Dhanbad which is functioning.

(3.) It is submitted by learned counsel for petitioners that earlier another petitioner, Kartik Behra had filed writ application bearing no. W.P.(L) no. 2253 of 2010 and this court by order dated 24.6.2010 directed the petitioner to file a representation before the Labour Secretary, Union of India, Central Government for transferring the case of the petitioner from Central Govt. Industrial Tribunal No.2 to Central Govt. Industrial Tribunal No.1, Dhanbad so that their long pending case since, last 10 years may be disposed of at earlier date.