SOHAN SINGH Vs. GENERAL MANAGER ORDNANCE FACTORY KHAMARIA JABALPUR

JUDGEMENT

(1.) This is an appeal by certificate under Art. 133 (1) (a) of the Constitution as it stood before the 30th Constitution (Amendment) Act from the order of the Madhya Pradesh High Court passed in Miscellaneous Petition No. 280 of 1970 filed by the respondents. The appellants had filed seven applications before the Central Government Industrial Tribunal-cum-Labour Court, Jabalpur under Section 33-C (2) of the Industrial Disputes Act, 1947 . The applications were allowed and certain directions were given by the Labour Court for quantification of the claims of the appellants. The High Court in the Writ Petition filed by the respondents has not examined the merits of the order of the Labour Court. It has set aside that order on the ground that on the facts and circumstances of this case the applications under Section 33-C (2) were not entertainable by the Labour Court. We think that the view taken by the High Court on the facts of this case is not correct because the jurisdiction of the labour court was not challenged by the respondents in that court. Issue No. 4 settled for trial by the labour court was in the following terms :

(2.) We therefore allow this appeal, set aside the order of the High Court remit the case back to it with a direction to re-hear the Miscellaneous Petition on merits and disclose it of according to law. There will be no order as to costs.