- (1.) THIS is a reference under Chapter V, Rule 3 of the Original Side Rules made by k. L. Roy, J. In an application under article 228 of the Constitution of India. The petitioners are the liquidators of the U. P. Electric Supply Co. Ltd. (in voluntary Liquidation) having their office at No. 12, Mission Row, Calcutta. The respondents are (1) The Industrial Tribunal (III), allahabad. (2) The Regional Assistant Labour commissioner, Allahabad. (3) The State of Uttar Pradesh through the Secretary, Labour Department, Lucknow. (4) The Collector of Allahabad and 14 erstwhile workers of the company in liquidation who are all residents of allahabad.
(2.) THE petitioners were asking for a Rule requiring the respondents to show cause why an award made by the industrial Tribunal aforesaid and a certain certificate issued in consequence thereof should not be quashed.
(3.) ALL the respondents are outside the jurisdiction of this Court. The petitioners obtained the Rule from this court on the ground that both the award and the notice for recovery were served on the petitioners in Calcutta within the jurisdiction of this Court the application was filed on the original Side of this Court. The Rule was issued by the learned Judge exercising writ jurisdiction on the Original Side.;