Delhi High Court - Orders
Indian Commercial Pilots Association vs Union Of India, Ministry Of Labour And ... on 15 May, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6394/2023
INDIAN COMMERCIAL PILOTS ASSOCIATION ..... Petitioner
Through: Mr.Sanjoy Ghose, Sr.Adv. with
Mr.Bharat Gupta, Mr.Rohan Mandal, Advs.
versus
UNION OF INDIA, MINISTRY OF LABOUR AND
EMPLOYMENT & ORS. ..... Respondent
Through: Ms.Nidhi Raman, CGSC with
Mr.Zubin Singh, Adv & Mr.Hardik Bedi, GP for
UOI.
Mr.Amit Mishra with Ms.Anandita Barman,
Ms.Shivani Chanana, Mr.Sidhant Bajaj,
Ms.Kritika Rajpal, Mr.Advaya Hari Singh, Advs
for R-3.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 15.05.2023 CM APPL. 25190/2023 -Ex.
1. Exemptions allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 6394/2023
3. Vide the present petition, the Indian Commercial Pilots Association has approached this Court being aggrieved by the failure of the respondents to refer the petitioner's complaint to the Industrial Tribunal for adjudication despite a failure report under Section 12(4) of the Industrial Disputes Act having been submitted by the Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:16.05.2023 15:50:55 Conciliation Officer on 29.03.2023.
4. Issue notice. Learned counsel for the respondent nos.1 & 2 and 3 accept notice.
5. Learned counsel for the respondent nos.1 & 2 prays for and is granted one week's time to obtain instructions.
6. On the next date, depending upon the instructions received by the learned counsel for the respondent nos.1 & 2, the Court will consider whether there is a requirement of directing the respondents to file any counter affidavit(s).
7. List on 25.05.2023.
REKHA PALLI, J MAY 15, 2023 sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:16.05.2023 15:50:55