Delhi High Court - Orders
Indian Commercial Pilots Association vs Union Of India, Ministry Of Labour And ... on 25 May, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~54
* 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 & Ms.Shruti
Jain, Advs.
versus
UNION OF INDIA, MINISTRY OF LABOUR AND
EMPLOYMENT & ORS. ..... Respondents
Through: Ms.Nidhi Raman, CGSC with
Mr.Akash Mishra, Mr.Zubin Singh & Mr.Hardik
Bedi, Advs. for R-1 & 2.
Mr.Rajiv Nayyar, Sr. Adv. with Ms.Manjira
Dasgupta, Ms.Anindita Barman & Mr.Shivam
Chanan, Advs. for R-3.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 25.05.2023
1. Vide the present petition, the Indian Commercial Pilots Association has approached this Court being aggrieved by the failure of respondent nos.1 and 2 to refer the petitioner's complaint to the Industrial Tribunal for adjudication.
2. On the last date, in view of this limited grievance raised by the petitioner, learned counsel for respondent nos.1 and 2 was granted time to obtain instructions.
3. Today, she submits that in the light of the failure report submitted by the Conciliation Officer on 29.03.2023, the petitioner's complaint has This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 05:45:09 been referred to the Industrial Tribunal for adjudication under Section 10(1) of the ID Act on 17.05.2023. A copy of the reference order has been handed over in Court and is taken on record.
4. In the light of this stand taken by respondent nos.1 and 2, learned senior counsel for the petitioner, on instructions, does not press the petition any further, which is accordingly disposed of as having been rendered infructuous.
5. Needless to state, this Court has not expressed any opinion either on the merits of the petitioner's claim or on the validity of the reference of the petitioner's complaint made by respondent nos.1 and 2.
REKHA PALLI, J MAY 25, 2023 kk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 05:45:09