- (1.) The present writ petition is against the order passed on 27th January, 2015 by the Industrial Tribunal cum Labour Court in industrial dispute reference case No. 18 of 2008.
(2.) Application of section 36(4) of the Industrial Disputes Act, 1947 is the main dispute in this writ petition.
(3.) There was an Industrial Dispute between the Air India Limited the petitioner in this case and some of its casual workers posted at Port Blair, regarding the regularisation of their service, and the said dispute was referred to the Central Government Industrial Tribunal at Kolkata for adjudication. The said reference was registered as the reference No. 18 of 2008. Since the workers/respondents were all posted at Port Blair, the said reference was ultimately transferred to the Industrial Tribunal cum Labour Court at Port Blair on prayer of the workers/respondents. The reference is pending there.;