S.L.Saraf, J. - (1.) Heard the learned Counsel for the parties.
(2.) An application under Section 6-E (2) (b) of the U.P. Industrial Disputes Act was made by the petitioner before the Industrial Tribunal (V), Meerut for approval of dismissal order. When the said matter was pending before the Industrial Tribunals, a reference under Section 4-K was made by the State Government to the Industrial Tribunal (V), Meerut for adjudication. In that view of the matter the petitioner wanted to withdraw the application under Section 6-E (2) (b) of the Act and also made a prayer for the same. The said application was, however, rejected by the Tribunal. By the said dismissal order, the petitioner has come up before this Court.
(3.) I have considered the case and find that two parallel proceedings relating to the same matter cannot be allowed to continue. The point raised in the application under Section 6-E (2) (b) of the Act can be agitated and finally disposed of in a more effective manner, if the proceedings are taken on that basis of application under Section 4-K of the Act. In my view of the matter the application under Section 6-E (2) (b) of the Act could not be proceeded further.;