- (1.) In this writ petition the petitioner has prayed for quashing the order dated 1.7.04 passed in course of conciliation proceeding. The operative part of the impugned order reads as follows: "Therefore, to honour the provisions under Section 33 of the I.D. Act it is needed to impose the provisions of Section 33 of the I.D. Act, 1947 to provide immediate relief to the workmen without prejudice to any actions of the conciliation proceedings. The Mangement is directed to follow the provisions of Sections 33(1) & (2) of the I.D. Act, 1947 during the pendency of the conciliation proceedings."
(2.) The grievance of the petitioner- Management is that learned Assistant Labour Commissioner has exceeded his jurisdiction in giving the said direction to the Management.
(3.) I have heard Mr. A.K. Mehta, learned counsel appearing on behalf of the Management and considered the facts and the provisions of Sections 33(1) &(2) of the I.D. Act, 1947.;