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Judgment
Manoj Kumar Tiwari, J
By means of this writ petition, petitioners have sought following reliefs:
“A. Issue a writ, order or direction in the nature of mandamus directing the respondents to decide the representation of the petitioner in accordance
with law.
B. Issue a writ, order or direction in the nature of mandamus directing the respondent no. 3 to allow the workers to enter into the premises of the
company.â€
From perusal of the writ petition and documents enclosed therewith, it is revealed that petitioners were employees of Satyam Auto Components
Pvt. Limited, which is a private company.
Learned counsel for the respondent no. 3 submits that an industrial dispute was raised by the workmen, which was referred for adjudication to the
Industrial Tribunal and the Industrial Tribunal is seized of the matter.
In paragraph no. 10 of the writ petition, a statement to this effect has been made by the petitioners also.
In such view of the matter, the reliefs, as claimed in the writ petition, cannot be granted.
Accordingly, the writ petition fails and is dismissed. However, petitioners shall be at liberty to move appropriate application before the Industrial
Tribunal, which is seized of the dispute pending between the workmen and the employer.