Madhya Pradesh High Court
Bharat Caste Chamar vs South Eastern Coalfields Ltd on 12 November, 2014
1
Writ Appeal No. 862/2014
12.11.2014
Shri Rajesh Chand, learned counsel for the appellant.
Shri Greeshma Jain, learned counsel for respondents.
Learned Writ Court in its order passed on 26.9.2014 in W.P. No. 3771/2009 has found that vide order dated 30.4.2013 the Central Government has referred the industrial dispute for adjudication to the Central Government cum Labour Court, Jabalpur for adjudication. And as the industrial dispute is pending consideration before the said Tribunal the Writ Court refused to entertain the writ petition.
In the facts and circumstances of the case the order passed by the Writ Court does not call for any interference by this Court, as the dispute is already pending consideration before the Tribunal in accordance with the provisions of the Industrial Disputes Act.
The appeal is, therefore, dismissed.
(Rajendra Menon) (Sanjay Yadav)
JUDGE JUDGE
Vivek Tripathi