Delhi Labour Union vs Union Of India (Uoi) And Anr.
1993 Latest Caselaw 709 Del

Citation : 1993 Latest Caselaw 709 Del
Judgement Date : 15 December, 1993

Delhi High Court

Delhi Labour Union vs Union Of India (Uoi) And Anr. on 15 December, 1993

Equivalent citations: (1996) ILLJ 472 Del

Bench: Y Sabharwal, D Jain

JUDGMENT

1. In spite of nearly ten months having elapsed, counter-affidavit has not been filed. We are not inclined to grant any further time.

2. The Central Government by impugned order dated June 28, 1993 has refused to make reference of industrial dispute raised by the petitioner with the management of All India Radio in respect of the workman Suraj Bhan on the only ground stated in the impugned letter that the Supreme Court has granted stay of operation or judgment of the Madhya Pradesh High Court, holding All India Radio to bean industry under the Industrial Disputes Act, 1947. We are afraid the ground on which reference has been refused by the Central Government is wholly extraneous, irrelevant and un- sustainable in law. Accordingly the impugned order dated June 28, 1993 is set aside with a direction to the Central Government to re-consider the matter afresh within two months of the receipt of the order from this Court. The Rule is made absolute in the above terms. No costs.