- (1.) AN award under the Industrial Disputes Act was made as far back as in 1994. It was against a Company, M/s. Aspiring Engineers and Exporters Pvt. Ltd. About a decade and half have passed since passing of the said award and without absolutely no progress so far. It has been althrough a wild goose chase. The controversy of course was, for reasons or without, allowed to change the complexion from time to time. In the process, the helpless workers wasted their valuable time and waited in agony.
(2.) THE present application under Section 482 of the Code of Criminal procedure is directed against an order dated 11th July, 2002 passed by the learned City Sessions Court, Calcutta, in Criminal Revision No. 3 of 2001. By the said order, the learned Court of Revision set aside the order of the learned magistrate being the order dated 19th July, 2000 passed in connection with misc. Case No. 44 of 1998. All this was in connection with a proceeding under section 33c (2) of the Industrial Disputes Act, 1947.
(3.) SECTION 33c of the Industrial Disputes Act, 1947 deals with "recovery of money due from an employer". By the amendment of sub-section (1)of Section 33c of the said Act, the words "to the Collector who shall proceed to recover the same in the same manner as an arrear of land revenue", the words "to the Chief Judicial Magistrate or the Chief Metropolitan Magistrate, as the case may be, shall proceed to realize the money as if it were a fine imposed by such Magistrate" were substituted. That is how the matter reached the learned Court of Magistrate.;