NEWSPAPERS AND PERIODICALS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On Preliminary Hearing The Government of Karnatata (1st respondent herein), by its order dated 23-5-1981 (vide Annexure-P in No. SWL 18 LAW 81), referred, under sub-section (2) of S. 17 of of the Working Journalists (Conditions of Service and Miscellaneous Provisions) Act, 1955 (the Act), a dispute said to exist between the petitioners and the 4th respondent, to the Labour Court, Bangalore, for adjudication.

(2.) The dispute relates to the claim of the 4th respondent for recovery of B sum of Rs 72,719-38 from the petitioners which according to him, they were liable to pay towards his wages and bonus for the period from 9-7-1971 to 31-12-1979.

(3.) In these petitipns, filed under Art. 226 of the Constitution of India, the petitioners seek a writ of Certiorari or any other appropriate w.rit or order or direction quashing the order of reference, Annexure-P.