LAWS(JHAR)-2013-7-12

WORKMAN MAN DUTT RAJAK Vs. STATE OF JHARKHAND

Decided On July 04, 2013
Workman Man Dutt Rajak Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as learned counsel for the respondents.

(2.) THE order dated 6.3.2013 passed in Reference Case No.3/2011 by the Presiding Officer, Labour Court, Deoghar is under challenge by the petitioner.

(3.) THE petitioner relied upon Section 36 (c) of the Industrial Disputes Act, which provides representation of the parties including a workman before the Labor Court/Industrial Tribunal. According to the petitioner, if a workman even though may not be a member of any trade union, he may authorize any member of the executive or office bearer of any trade union connected therewith or by any other workman employed in the industry in which the worker is employed and authorize in such manner as may be prescribed to represent him before a Labour Court.