(1.) The Management of the Petitioner-Industry has knocked at the doors of this Court assailing the Government Order dated 26.12.2016 at Annexure - E, made under the provisions of Sec. 10 (1) (c) and (d) of the Industrial Disputes Act, 1947 whereby, the subject Industrial Dispute has been referred to the Addl. Industrial Tribunal, Bangalore, for adjudication.
(2.) The terms of reference stipulated in the above Government Order read as under: VERNACULAR MATTER
(3.) After service of notice, the 1st Respondent-Government has entered appearance through the learned Addl. Government Advocate Sri. Laxminarayana and the 2nd Respondent-Trade Union has entered appearance through its learned counsel Sri.T.S. Anantharam.