Calcutta High Court (Appellete Side)
Ac Petroleum Workers' Union & Ors vs Bharat Petroleum Corporation Ltd & Ors on 5 September, 2013
Author: Harish Tandon
Bench: Harish Tandon
1
Court 05.9.2013 W.P. 15282 (W) of 2013
No.
22
Sl 22
Ac Petroleum Workers' Union & Ors
-vs-
Bharat Petroleum Corporation Ltd & Ors
Mr. Soumya Majumdar
Mr. Sunny Nandy ... For Petitioners
Mr. Sudipto Panda ... For Respondents
No. 1 and 2
Mr. Somenath Bose ... For UOI The petitioners have challenged the vires of the proviso to Section 9(2) of the Payment of Wages Act, 1936 in this writ petition.
The learned advocate, representing the Additional Solicitor General of India, appears and submits that the matter can be heard without exchange of affidavits as the point involved in this writ petition is a pure question of law.
Mr. Panda, the learned advocate appearing for the respondents no. 1 and 2, also adopts such submission.
Let this matter appear in the supplementary list under the heading 'Listed Motion' one week after reopening of this Court after the Puja Vacation.
(Harish Tandon, J.)