Allahabad High Court
The Eligin Mills Company Ltd., Kanpur vs Presiding Officer, Labour Court-Ii, ... on 10 August, 2010
Author: Devendra Pratap Singh
Bench: Devendra Pratap Singh
Court No. - 1 Case :- WRIT - C No. - 47265 of 2010 Petitioner :- The Eligin Mills Company Ltd., Kanpur Respondent :- Presiding Officer, Labour Court-Ii, Kanpur & Another Petitioner Counsel :- Bharat Pratap Singh Respondent Counsel :- C.S.C. Hon'ble Devendra Pratap Singh,J.
Issue notice to respondent no.2 returnable by the next date, by which the counter affidavit may be filed.
It is contended that the petitioner is a Central Government Organisation where all the shares were held by the Union of India, therefore, the State Government had no power to refer the dispute and this preliminary objection has not been considered by the Labour Court. In support of his contention, he has relied upon a decision rendered in the case of M/s Muir Mills Limited Kanpur (2008 (117) FLR
273. Accordingly, the operation of the Award dated 10.2.2010 shall remain stayed till the next date.
List in the week commencing 13th of September 2010.
Order Date :- 10.8.2010 PKG