TATA STEEL LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Raunak Sahay, learned counsel for the petitioner-company, however, none appears for the State.

(2.) This writ petition has been filed on behalf of the petitioner-company for the following reliefs:-

(3.) It reveals from the pleadings of this writ petition that the State Government has referred the industrial dispute, raised by the Workman, under Sec. 10(1)(c) of the Industrial Disputes Act, 1947 (14 of 1947). The Governor of Jharkhand has been pleased to refer the said dispute for adjudication to the learned Labour Court, Jamshedpur.