Anjani Kumar, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner, aggrieved by an award given by the Labour Court, Meerut in adjudication case No. 100/77 C.A., approached this court by means of this Writ Petition under Article 226 of the Constitution of India, The following dispute was referred for adjudication to the Labour Court: ..(VERNACULAR MATTER OMMITED)..
(3.) The Labour Court has held that because of the referring order dated 17.12.1974, wherein the dispute has been referred to in the name of the Presiding Officer, Shri S.H.J. Naqvi though the dispute has now been transferred to Labour Court, Meerut, he is of the opinion that he, in the circumstances, since the reference is made in the name of the Presiding Officer, he, the successor of the Labour Court and its Presiding Officer has no jurisdiction to decide the same.;