- (1.) Leave granted in SLP (C) Nos.12632 of 2018 and 27440 of 2018.
(2.) The writ petition challenging the constitutional validity of Section 36(4) of the Industrial Disputes Act, 1947 ('ID Act') was dismissed by the High Court, aggrieved by which the above appeal is filed. The High Court relied upon a judgment of this Court in Paradip Port Trust, Paradip versus Their Workmen [(1977) 2 SCC 339] to hold that Section 36(4) of the ID Act has been interpreted by this Court. The High Court was also of the opinion that Section 30 of the Advocates Act, 1961 which was relied upon by the appellant was also taken into consideration by this Court.
(3.) Writ Petition (Civil) 1169 of 2018 is filed under Article 32 of the Constitution of India assailing the vires of Section 36(4) of the ID Act. Civil Appeal No. 6587 of 2019 is filed against the order of the Labour Court dismissing the application filed by the appellant seeking permission to engage an advocate.;