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Judgment
S.L. Saraf, J.—Heard the learned Counsel for the parties.
An application u/s 6-E (2) (b) of the U.P. Industrial Disputes Act was made by the petitioner before the Industrial Tribunal (V), Meerut for approval of dismissal order. When the said matter was pending before the Industrial Tribunals, a reference u/s 4-K was made by the State Government to the Industrial Tribunal (V), Meerut for adjudication. In that view of the matter the petitioner wanted to withdraw the application u/s 6-E (2) (b) of the Act and also made a prayer for the same. The said application was, however, rejected by the Tribunal. By the said dismissal order, the petitioner has come up before this Court.
I have considered the case and find that two parallel proceedings relating to the same matter cannot be allowed to continue. The point raised in the application u/s 6-E (2) (b) of the Act can be agitated and finally disposed of in a more effective manner, if the proceedings are taken on that basis of application u/s 4-K of the Act. In my view of the matter the application u/s 6-E (2) (b) of the Act could not be proceeded further.
In that view of the manner, I set aside the judgment and order passed by the Tribunal dated 29th June, 1990. The Tribunal is directed to allow withdrawal the application u/s 6-E (2) (b) of the Act.
The writ petition stands disposed of finally.