Sankari Cement Alai Thozhilalar Munnetra Sangam v. Government Of Tamilnadu And Another. Management Of India Cement Limited V. S. C. A. T

DESAI, J.

1. Having heard learned counsel for the respondent at length and M/s. A. V. Rangam and A. T. M. Sampath with their usual vehemence tried to convince us that there is no substances in the petition. We however remain unconvinced.

2. Petitioner Sought reference of the industrial dispute arising from alleged invalid termination of the service of workmen mentioned in the petition under Section10 of the Industrial Disputes Act. Having regard to all the relevant circumstances of the case. We are of the opinion that the state government is directed to make a reference of the said industrial dispute to the appropriate tribunal within the four weeks from today. We hope that as the matter is an old one, the Industrial Tribunal and/or Labour Court to which reference would be made shall dispose it of as early as possible.

3. The appeal is allowed to the extent herein indicated. In the circumstances, there would be no order as to costs.

ORDER ON THE REVIEW PETITION

4. We have perused the review petition and the connected papers. we find no substance in the review petition. It is accordingly dismissed.