DALVEER BHANDAR1 - (1.) The facts mentioned in both the petitions are interconnected. Therfore, both the aforementioned writ petitions are being disposed, of by this judgment.
(2.) In C.W. P. NO. 1009/95, the petitioner Moolchand Kharati Ram Hospital & Ayurvedic Research Institute, for short, 'the Management', has preferred the writ petition with the prayer for quashing the order issued by the Labour Commissioner/Secretary Labour- (Annexure-1) by which reference was made to the Industrial Tribunal: "TERMS OF REFERENCE" "Whether the workmen shown in Annexure' A' are entitled to wages for the lock- out period w.e.f. 11.2.95 and, if so, what directions are necessary in this respect?"
(3.) In this order, the Secretary Labour has arrived at a conclusion that lock-out has been resorted to by the Management w.e.f. 11.2.1995 and prohibited the Management from continuance of lock-out forthwith in respect of the workmen of the Hospital.;