Sunita Agarwal, J. - (1.) Heard Ms. Savita Sarana assisted by Ms. Natasha Shahni, learned counsels for the petitioner. Sri Alok Garg, the respondent no. 1 has appeared in person.
(2.) The present writ petition is directed against the order dated 16.10.2017 passed by the Presiding Officer, Labour Court, U.P., Noida, Gautam Budh Nagar, whereby objection of respondent no. 1 under Section 36 of the Industrial Disputes Act, 1947 (in short "the Act") in I.D. Case No. 38 of 2016 (Sri Alok Garg v. S.T. Microelectronics Pvt. Ltd.) has been allowed restraining the petitioner employer from being represented by a legal practitioner before it. The employer has been granted liberty to authorise a representative who is a competent person within the meaning of Section 36(2) of the Act.
(3.) The petitioner is an IT company wherein respondent no. 1 was employed as an Associate Design Engineer w.e.f. 28th April, 2003. Some dispute arose regarding his working and certain payments and as such the respondent no. 1 moved an application under Section 33C(2) of the Act before the labour Court. On 31.1.2017 i.e. the first date of hearing before the labour Court, an authority letter dated 25.1.2017 was filed by Ms. Savita Sarana and Ms. Natasha Shahni alongwith three others to appear as representatives on behalf of the petitioner. ;