- (1.) The question, which arises for consideration of this court is "Whether, the notification dated 19.3.2008, delegating the powers of the State Government on the Conciliation Officers suffers from vice of excessive delegated legislation.
(2.) The State Government under Section 39 of the Industrial Disputes Act, 1947 (for short 'the Act') issued a notification dated 19.03.2008 to the effect that powers exercisable by the State Government under Section 10 and under sub-Sections (3), (4), (5) & (6) of Section 12 of the Act in relation to industrial disputes falling under Section 2 A of the Act shall also be exercisable by the Assistant Labour Commissioner/ Labour-cum-Conciliation Officers within their respective jurisdiction in the State.
(3.) Challenge in the writ petitions is to the above-said notification and also to the action taken by such authority to refer the disputes to the Labour Court for adjudication, but this order shall dispose of the challenge to the notification dated 19.03.2008. Since the issue is legal, therefore, it is not necessary to state the facts in detail.;