RASHTRIYA COLLIERY MAZDOOR CONGRESS Vs. UNION OF INDIA
LAWS(JHAR)-2003-8-115
HIGH COURT OF JHARKHAND
Decided on August 06,2003

RASHTRIYA COLLIERY MAZDOOR CONGRESS Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) THE petitioner is challenging the order of the appropriate Government whereby reference of dispute to the tribunal for adjudication has been refused on the ground that dispute was raised after 23 years. 2000 (2) SCC 455). For the aforesaid reason I do not find any strong reasons to interfere with the order passed by the appropriate Government. No relief can be granted to the petitioner. This writ application is dismissed.;


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