RAKESH Vs. J.M.J. SIGNAGE

JUDGEMENT

(1.) This writ petition is directed against the award dated 12.02.2018 passed by the concerned labour court in LIR No. 3538/17. The principal grievance of the petitioner is, that the labour court has ruled on the reference made to it, although, he had made a plea for withdrawing the reference.

(2.) The record shows that the petitioner advanced the plea for withdrawing the reference on two grounds.

(3.) Before I deal with the pleas advanced by the learned counsel for the parties, it may be relevant to note the following broad facts and circumstances, which led to the institution of this writ petition.