MCD GENERAL MAZDOOR UNION Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the Constitution of India the petitioner impugns order bearing F. No. L -42011 -/113/2012 -IR(DU) dated 09.04.2014 passed by Section Officer, Ministry of Labour and Employment, Government of India whereby it was observed that the matter raised by the Union cannot be considered for adjudication. Mr. Akash Vajpai, Advocate accepts notice on behalf of respondent and submits that he does not want to file reply/counter affidavit.

(2.) WITH the consent of learned counsel for the parties, the matter is taken up for final disposal.

(3.) THE only grievance of the petitioner is that the petitioner had approached the respondent for making a reference of the industrial dispute raised by him in respect of merger of supervisory post i.e. Sr. Field Worker into the category of Assistant Malaria Inspector, however, the respondent vide impugned order dated 09.04.2014 had illegally refused to make the reference on the ground that claim of the petitioner seems to be not justified and that too after a lapse of 16 1/2 years.