Introduction The development of the economy of Country depends upon the growth of indus-trialiiation. The advance of an industry in turn would depend much upon the relationship between labour and employer. The disputes that arise in the process of relationship between employer and employee have come to be designated as 'industrial disputes' in legal parlance. Different methods generally adopted for settlement of industrial disputes include Collective Bargaining, Conciliation, Investigation, Voluntary Arbitration and compulsory Adjudication. The prominent among them are Collective Bargaining and compulsory Adjudication. The Collective Bargaining has not developed to the desirable . Adjudication means a determination of industrial disputes by an independent judicial authority. Industrial Disputes Act, 1947 (hereinafter referred as the Act) is a step in the right direction which recognises the method of 'Compulsory Adjudication' and provides machiner ....