EXECUTIVE DIRECTOR Vs. SECRETARY

JUDGEMENT

(1.) The petitioner has preferred the instant writ petition with a prayer to quash the order of reference issued by the 1st respondent vide Annexure-B, dtd. 23/12/2011, bearing No.KaE 358 IDG 2011, in exercise of its power under Sec. 10(1)(d) of the Industrial Disputes Act, 1947.

(2.) Heard the learned counsel appearing for the parties.

(3.) The petitioner is a Government of Karnataka undertaking engaged in generating the power at various places in Karnataka. The respondent-Unions have raised a dispute before the 1st respondent, which was referred to the Deputy Labour Commissioner, Kalaburagi for conciliation. On the failure of conciliation proceeding, a report was sent by the Deputy Labour Commissioner to the State Government regarding failure of the conciliation and based on the said report, the order at Annexure-B, which is impugned in this writ petition issued by the 1st respondent has been challenged in this petition.