Form K Rule 60(2)
APPLICATION TO SEEK APPROVAL AFTER HAVING CHANGED ANY CONDITIONS OF SERVICE DURING PENDENCY OF A DISPUTE
Before (here mention the Conciliation Officer, Board, Labour Court, Tribunal or National Tribunal).
Application under sub-section (2) of Section 33 of the Industrial Disputes Act, 1947 (14 of 1947), in the matter of Reference No. …………………….
Address: ……………………………..
………………………………………
Address(es) …………………………
………………………………………
- …………………….. Applicant;
Versus
- ………… Opposite Party/Parties.
The above-mentioned applicant begs to state as follows: ……………………………
(Here set out the relevant facts and circumstances of the case)
*The workman/workmen discharged/dismissed under clause (b) of sub-section (2) of Section 33 has/have been paid wages for one month.
The applicant prays that the Conciliation Officer/Board/Labour Court/Tribunal/National Tribunal may be pleased to approve of the action taken, namely: …………………….
(Here mention the action taken under clause (a) or clause (b) of sub-section (2) of Section 33.)
Signature of the applicant
Space for verification
(Signature of person verifying)
Dated this …………………… day of ……………. 20….
Date (on which the verification was signed) ……………………………
Place (at which the verification was signed) ……………………………
* Delete, if not applicable.
