Delhi High Court - Orders
Indo Global Social Service Society vs Union Of India & Anr on 29 August, 2022
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12439/2022, CM APPL. 37388/2022
INDO GLOBAL SOCIAL SERVICE SOCIETY ..... Petitioner
Through: Mr. Siddharth Dias and Mr. Manu
Arya, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Sushil Raaja, SPC-UOI-R-1 with
Mr. Nishant Prateek, G.P.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 29.08.2022 CM APPL. 37389/2022 (exemption) Exemption is allowed subject to all just exceptions. W.P.(C) 12439/2022 Learned counsel for the petitioner submits that in the present case, the reference has been made wrongly under Section 2(a)(i) of the Industrial Disputes Act, 1947 by the Central Government.
It has been submitted that the appropriate authority in the present case is the State Government as defined under Section 2(a)(ii) of the Industrial Disputes Act, 1947.
It has been submitted that the workman was allegedly employed with the petitioner-society which is an NGO. It has been submitted that the confusion has possibly arisen because the society is being funded by the IDFC Bank for CSR Project and therefore the reference might have been made by the Central Government.
Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:31.08.2022 11:54:32Learned counsel for the respondent No.1 seeks time to take instructions.
List on 9th September, 2022.
DINESH KUMAR SHARMA, J AUGUST 29, 2022 Pallavi Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:31.08.2022 11:54:32