ENGINEERING MAZDOOR SABHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anjani Kr. Pandey, who is appearing in person on behalf of Engineering Mazdoor Sabha and Mr. A.K. Das, learned counsel appearing for the respondents.

(2.) In this writ application, the petitioner has prayed for quashing the order dated 15.12.2014 passed in Reference Case No. 03 of 2014 by the learned Presiding Officer, Industrial Tribunal, Ranchi by which the objection of the petitioner with respect to appearance of a legal practitioner for the management of M/s. Usha Martin Ltd., has been rejected and Mr. Satish Bakshi and Mr. A.K. Verma had been permitted to represent the management of M/s Usha Martin Ltd., in Reference Case No. 03 of 2014.

(3.) The factual aspects of the case reveal that an Industrial dispute was raised by the petitioner in terms of Section 10 (1) (d) of the Industrial Disputes Act and the same was referred for adjudication by the Government of Jharkhand, Department of Labour Employment and Training dated 01.09.2014 before the Industrial Tribunal, Ranchi. Since a legal practitioner was appearing on behalf of the management of M/s. Usha Martin Ltd., the petitioner had filed an objection on 29.09.2014 in terms of Section 36(3) of the Industrial Disputes Act and vide order dated 15.12.2014 the same was rejected and M/s. Usha Martin Ltd., was permitted to be represented in the Reference Case by Mr. Satish Bakshi and Mr. A.K. Verma with which the petitioner being aggrieved has preferred the present writ application.