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Judgment
Satish K. Agnihotri, J.—The instant intra-Court appeal is filed impugning the order dated 10.10.2013 passed in W.P. No. 28244 of 2013.
The first respondent herein, without impleading the appellant-Management, preferred the writ petition being W.P. No. 28244 of 2013 seeking a direction to the second respondent herein to forthwith commence conciliation prior to 10.10.2013 on the industrial dispute brought by it on 26.9.2013 against the notice of change issued by the appellant-Management.
The learned Single Judge, having considered the submissions made on either side, disposed of the writ petition observing as under:
"In view of the limited scope of the writ petition, though the Management is not made as a party to the writ petition, since no prejudice will be caused to the Management by passing the following order, the writ petition is disposed of as hereunder:
Since the interests of both the Management and workmen are involved, it would be appropriate to direct the respondent to commence the conciliation on the industrial dispute brought by the petitioner dated 26.9.2013 against the notice of change in service condition issued by the Management of MRF Limited at the earliest."
The Management is before us by way of grant of leave. The main grievance of the Management is that the impugned order has been passed without affording an opportunity of hearing to the Management when the Management is the concerned relevant party.
Given the fact that the workmen are working with the appellant-Management, we find substance in the aforesaid contention of the appellant-Management. Thus, the order even for sending the issue to the Conciliation Officer, ought to have been passed only after affording an opportunity of hearing to the appellant-Management.
In that view of the matter, we set aside the impugned order dated 10.10.2013 and remit back the matter to the learned Single Judge to take a decision on merits of the case. In the meantime, having regard to the fact situation, as this Court, by order dated 24.2.2014, granted status quo modifying the order of interim stay granted earlier on 13.2.2014, we direct that the appellant Management shall not implement change of service, till the first hearing takes place before the learned Single Judge on remand of the matter. Thereafter, the appellant-Management is at liberty to make an appropriate application before the learned Single, seeking an appropriate relief, if so advised.
Resultantly, the writ appeal stands allowed. Costs made easy. Connected Miscellaneous Petition is closed. In view of the aforesaid judgment rendered in the writ appeal, nothing survives for adjudication in the contempt petition. Accordingly, the contempt petition is closed.