- (1.) THE petitioner has filed the present writ petition under Articles 226/227 of the Constitution of India on 4. 12. 2001 against the respondents with a prayer that by an appropriate writ, order or direction the judgment and award dated 2. 8. 2001 Annex. 14 passed by the learned Judge, Labour Court, Jodhpur may kindly be quashed and set aside.
(2.) THE learned Counsel for the respondent No. 2 has submitted an application under Section 17b of the Act of 1947 and has stated that before deciding the writ petition, application under Section 17b of the act of 1947 should be decided first. He has relied on the decision of this Court in the case of Ram Dhan v. The Judge, Labour Court and ors. 20032 WLC Raj. 485 : RLW 20032 Raj. 999 and Management, hindustan Machine Tools Ltd. v. Judge, Labour Court 1990-LB2-GJX 0111-Raj.
(3.) THE learned Counsel for the respondent No. 2 has also relied on the decision of Hon'ble Supreme Court in the case Workmen v. Hindustan vegetables Oil Corporation Ltd. and Ors. 2001 SCC Lands 114 wherein the Hon'ble Supreme has held that Section 17-B application should be disposed of with great promptitude and before the disposal of the writ petition.;