- (1.) Major Singh-petitioner served a demand notice on the respondents. The Government of Punjab made a reference of the dispute and referred the same to the Labour Court, Patiala under the Industrial Disputes Act, 1947. Statement of claim was also filed by the petitioner. The respondent-management filed an application that it was a sick company registered with the Board for Industrial and Financial Reconstruction (in short, the BIFR). Therefore, these proceedings were required to be stayed under Section 22 of the Sick Industrial Companies (Special Provisions) Act, 1985 (in short, the Act, 1985). The learned Presiding Officer, Labour Court, Patiala vide order dated 25.7.2005 accepted the said application and stayed further proceedings.
(2.) Hence, the present revision petition.
(3.) The submission of the learned counsel for the petitioner was that the proceedings can go on but the award, if and when passed in favour of the petitioner, will be executable only in accordance with the provision of Section 22 of the Act, 1985.;