BHARAT HEAVY ELECTRICALS LTD Vs. UDAIBIR SINGH

JUDGEMENT

(1.) The petitioner Bharat Heavy Electricals Ltd. vide this petition under Articles 226 & 227 of the Constitution of India seeks the setting aside of the Reference made vide order no. L-42011/55/2013-IR (DU) dated 25.07.2013 vide which the Central Government opined that an industrial dispute exists between the employer in relation to the management of the BHEL House and their workmen in respect of the matter specified in the Schedule annexed with the order which read to the effect:-

(2.) The petitioner also thus sought that the consequential proceedings in ID No.94/13 pending adjudication before the Central Government Industrial Tribunal-cum-Labour Court-II, KKD be also quashed and sought that the entire records of the conciliation proceedings before the Additional Labour Commissioner in ALC-1.8 (35) 2011 and the documents which formed the basis of the Reference be called for.

(3.) There are 168 respondents arrayed to the present petition with respondent nos.1 to 164 being workers represented through Shri Jagdish Prasad, President of the Delhi State General Workers Congress and M/s Aroon Aviation Services Ltd. and M/s Oynx Management Services Pvt. Ltd. arrayed as respondent nos.165-166 to the present petition and the Union of India represented through the Office of Regional Labour Commissioner (Central), Ministry of Labour and Employment is arrayed as respondent no.167 and the respondent no.168 is the Secretary, Government of India, Ministry of Labour and Employment.