G GURURAURTHY Vs. K RAMULU

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution for the issue of a Writ of certiorari to quash the order of the Industrial Tribunal, dated 24-11-1954 in Industrial Dispute No. 11 of 1954, and also the order of reference made in G. O Ms No. 1140 (Development) dated 29-6-1954.

(2.) On 29-6-1954, in G. O. Ms. No. 1140, the Government of Andhra, in exercise of the powers conferred by Section 10(1)(c) of the Industrial Disputes Act of 1947 referred to the Industrial Tribunal, Visakhapatnam, the following issue for decision:

(3.) On behalf of the petitioners it is contended (1) that there is a valid order passed by the Government of Madras on the 13-8-1953 declining to refer the dispute for adjudicationz and that the said order is conclusive and binding on the successor Government and that the reference made by the Government of Andhra is illegal inasmuch as the procedure indicated in Section 12(5) was followed before the reference was made; (2) that the reference made by the Government of Andhra is without jurisdiction inasmuch as the dismissal of a single worker does constitute an industrial dispute; and (3) that the award directing the reinstatement of the 1st respondent is bad on the merits.