KISTO BOURI Vs. CHIEF MANAGER (MINING) PROJECT OFFICER

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) The learned counsel for the petitioners submits that the courts namely Labour Court Dhanbad cum Central Government Industrial Tribunal No. 1, Dhanbad have concurrent jurisdiction to deal with the matter.

(3.) Learned counsel for the parties have advanced their arguments. Learned counsel for the petitioners submits that concession in law is no concession in the eyes of law and there could only be concession on facts. The learned counsel has submitted that the concession was with regard to jurisdiction upon a submission made by the respondent that the Labour Court did not have the necessary jurisdiction to pass order. The learned counsel for the petitioner has relied upon the judgment passed by the Hon'ble Supreme Court reported in (2014) 14 SCC 77 (State of Rajasthan and Another versus Surendra Mohnot and Others) Paragraph 17.