WORKMEN OF EDWARD KEVENTER SUCCESSORS PRIVATE LIMITED Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) Question about the scope of sub-section (3) of Section 10 of the Industrial Disputes Act, 1947 (Act 14 of 1947), hereinafter referred to as the Act, relating to the prohibition of strike arises for determination in this petition under Articles 226 and 227 of the Constitution of India filed by Workmen of Edward Keventer (Successors) Private Ltd., represented by Keventers Employees Union (Registered) against Delhi Administration respondent No. 1 and Edward Keventer (Successors) Private Ltd., respondent No. 2 (hereinafter referred to as the respondent-company). The petitioners by this petition have prayed for the issuance of a writ for quashing the following order which was issued on August 18, 1966 :-

(2.) And whereas the said dispute between the said management and the workmen has been referred to the Additional Industrial Tribunal, Delhi, on 18th August, 1966 for adjudication vide his Order No. F.26(276)/66- Lab(i).

(3.) Now, therefore, in exercise of the powers conferred by the sub-section (3) of Section 10 of the Industrial Disputes Act, 1947, read with the Government of India, Ministry of Home Affairs, Notification No. 2/2/61-Judl. II dated the 24th March, 1961, the Chief Commissioner, hereby prohibits the continuance of the said strike."