- (1.) HEARD learned Coun sel for the petitioner and the learned standing Counsel.
(2.) THE petitioner has prayed for a mandamus directing the State Govern ment to fill up the post of President Of ficer of Labour Court, Allahabad, which has been lying vacant for more than a year. It is really regretable that the Presiding Officer in the Labour Court has not been appointed for such a long time and must be causing a lot of inconvenience to the workmen and others concerned who have raised industrial disputes for ad judication by the Labour Court. We are of the opinion that the post of President Officer in the Labour Court, Allahabad must be filled up expeditiously and we direct accordingly. We are also of the opinion that persons who are ap pointed on the post of President Officers of Industrial Tribunal/labour Court, should have a good knowledge of labour law. Experience has shown that very often persons are appointed on these posts who nave little or no knowledge of labour laws and consequently cases cannot be speedily decided, industrial disputes should be speedily decided, otherwise not only the parties concerned but also society suffers, industrial law is a specialized branch of law and in this of specialization no person can possibly be a specialist in all branches of the law. Hence, we direct that the appointment on such posts should be made of persons having specialized knowledge of labour law so that the dis posal of the cases may be speedy and the judgments of good quality. The State Government must take into consideration this aspect before taking appointments on the post of Presiding pacers of the Labour Court/industrial Tribunal. With the aforesaid observations, the writ petitions if disposed of. Let the Registrar of this Court send a copy of this judgment to the State Government through the Law Secretary, U. P. Govern ment, Lucknow. Petition disposed of. .;