STRAWBOARD MANUFACTURING CO LIMITED Vs. GUTTA MILL WORKERS UNION

JUDGEMENT

(1.) This appeal has been filed with the special leave granted by this Court On May 10, 1951. By the order granting such leave the appeal has been restricted to one point only, namely,

(2.) There is no dispute as to the facts. An industrial dispute having arisen between the appellant Company and its employees, by Labour Department Notification No. 637 (ST)/XVIII-53 (ST)/50 dated 18-2-1950 the Governor of Uttar Pradesh was pleased, in exercise of the powers conferred by Section 3 read with Section 4 of the U.P. Industrial Disputes Act, 1947 (U.P. Act No. 28 of 1947), to refer the said dispute to the Labour Commissioner, U.P. or a Conciliation Officer of the State Government nominated by him for adjudication on seven several issues specified therein and to direct the adjudicator to conclude the adjudication proceedings and submit his award to the Government not later than 5-4-1950. The Labour Commissioner by his letter No. I. M. R. 14-A nominated Shri M. P. Vidyarthi, Regional Conciliation Officer, U.P., as the adjudicator in the above dispute with a direction that he should submit his award by 25-3-1950 and that if the proceedings were not likely to be completed within that time he should move the Government for extension of time at least a week before the specified date.

(3.) On 17-8-1950 the appellant Company preferred an appeal against the award to the Labour Appellate Tribunal contending, 'inter alia', as follows: