- (1.) The dormant employer suddenly woke up after an order under section 33C(2) of the Industrial Disputes Act, 1947 is passed. The respondent, workman raised a dispute before the Conciliation Officer on the plea of refusal to employment and subsequently approached the Labour Court by filing an application under section 10(B)(d) of the said Act.
(2.) The dispute arose is as far back as in the year 1998.
(3.) The petitioner Company contested the proceedings by filing written statement before the Labour Court and took various pleas to thwart the case of the respondent workman.;