ABBOTT HEALTHCARE PVT LTD Vs. VIMAL RAGHUVANSHI

JUDGEMENT

(1.) The petitioner before this Court, Abbott Healthcare Pvt. Ltd. is a Company registered under the Companies Act, has filed present petition being aggrieved by order dated 05/05/2018 passed in Case No.149/IDR/17 by the Presiding Officer, Labour Court, Indore by which the application submitted by the petitioner under Section 36(2) of the Industrial Disputes Act, 1947 has been disallowed, meaning thereby, the representation of the petitioner through Officer Bearer of Employers' Federation of India has been disallowed.

(2.) The petitioner has stated that in light of the provision as contained under Section 36(2), an Officer of an Association of Employers or an Officer of a Federation or Association of Employer can be permitted to appear on behalf of the employer and therefore, the Labour Court has erred in law and facts in rejecting the application filed by the present petitioner.

(3.) Heavy reliance has been placed upon a judgment delivered in the case of Paradip Port Trust Vs. Their Workmen reported in, 1977 2 SCC 339 by the petitioner.