GUJARAT MAZDOOR PANCHAYAT Vs. NAVNIT PUBLICATIONS INDIA LTD

JUDGEMENT

(1.) By way of present petition, the petitioners have inter alia prayed for directing the respondent-State Government and the Labour Commissioner to refer the industrial dispute between the workmen and the management of respondent-Company regarding the medical benefits for adjudication under Section 10 of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act') as well as for declaring the lockout effected by the respondent-Company as illegal and for taking steps against the respondent No.2.

(2.) During the course of hearing today, Mr.Keyur Gandhi, learned advocate on behalf of Nanavati Associates, has submitted that if the parties are directed to appear before the Conciliation Officer, he has no objection to the same. Even the petitioner is ready and willing to approach the Conciliation Officer.

(3.) In view of aforesaid, the parties are directed to approach the Conciliation Officer on or before 23rd August 2010. The Conciliation Officer will decide as to whether the dispute in question is an industrial dispute within a period of four weeks from the date of receipt of writ of present judgment. Rule is made absolute accordingly.