Allahabad High Court
Shri C D Pal vs The Director General Eme And 2 Others on 22 March, 2024
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:52453 Court No. - 6 Case :- WRIT - C No. - 8366 of 2024 Petitioner :- Shri C D Pal Respondent :- The Director General Eme And 2 Others Counsel for Petitioner :- Ravi Kant Counsel for Respondent :- A.S.G.I.,Kiran Bala Hon'ble Rohit Ranjan Agarwal,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
This writ petition has been filed with the following prayer:-
"a). Issue a writ, order or direction in the nature of Mandamus directing the Respondent No.3 i.e., the Learned Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Kanpur to decide the Industrial Dispute Case No. 26 of 2020 (CD Pal, General Secretary versus Commandant and MD, 508 Allahabad and Another) as expeditiously as possible within three months in the light of reference order dated 21.07.2020 issued by the Government of India, Ministry of Labour."
It is contended by learned counsel for the petitioner that an industrial dispute is pending before the Central Industrial Tribunal- cum- Labour Court, Kanpur since 2020.
As no useful purpose would be served in keeping the matter pending, with the consent of the parties, the matter is being disposed of at this stage without calling for counter affidavit, with a direction upon respondent no.3 to decide the Industrial Dispute Case No.26 of 2020, if there is no legal impediment and after hearing all the concerned parties, strictly in accordance with law by reasoned and speaking order, expeditiously, preferably within a period of six months from the date of production of certified copy of this order.
With the aforesaid direction, present writ petition stands disposed of.
It is made clear that this Court has not adjudicated the case on merit.
Order Date :- 22.3.2024 SK Goswami