S.C.MATHUR, J. - (1.) This petition under Art.226 of the Constitution is directed against the order dated 13-7-1989, Annexure-1, passed by the Acting Chief Justice of this Court, whereby Writ Petition No.3987 of 1989, M/s. J. K. Cotton Spinning and Weaving Mills Company Ltd. v. State of U.P. and others, has been directed to be transferred to the Allahabad Bench of this Court. The order has been passed under the second proviso to clause 14 of the U.P. High Courts (Amalgamation) Order, 1948. A few facts necessary for the disposal of the petition may be stated.
(2.) There was dispute between the Management, of J. K. Cotton Spinning and Weaving Mills Co. Ltd., for short Management, and the workers of the Company which was referred for adjudication to the Industrial Tribunal, Allahabad; it is adjudication Case No.15 of 1986. The Tribunal gave its award on 24-12-1988; it is popularly known as "Pandey Award". The State Government did not accept the award and cancelled the same by order dated 27-2-1989. The Management has challenged the cancellation order through a writ petition filed at Allahabad which is still pending.
(3.) The labour department levied recovery of Rs. 35 lacks against the Company on account of arrears of wages of the workers. The Management has challenged the recovery proceedings by filing another petition at Allahabad which is also pending, although the claim of the petitioner is that it has become infructuous.;