G S BATRA Vs. R N MEHROTRA

JUDGEMENT

(1.) Rule.

(2.) There is no appearance for the respondent. The petition is taken up for final hearing.

(3.) It is not in dispute that the petitioner was employed in the Delhi office of the respondent and sought to raise a dispute relating to the termination of his services by respondent No.2. By the award dated 12.1.76 impugned in this writ petition, the Labour Court has held that the Delhi Administration is not the appropriate Government for making the reference on the following reasoning :