- (1.) Having heard learned counsel for the applicant, we are of the view that this miscellaneous application should be disposed of by directing the Labour Courts/Industrial Tribunals in seisin of matters under Section 17(2) of the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955, to dispose of the same without granting any unnecessary adjournments keeping in mind that the time frame fixed by this Court is six months from the date of reference. We also request the High Courts that while entertaining matters against the orders passed by the Labour Courts and Industrial Tribunals, they will keep in mind the above time schedule so as to ensure that the order of this Court is fully complied with.
(2.) The miscellaneous application is, accordingly, disposed of.;