SATYA PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE

(2.) DESPITE the adjournments spreading over two years, no counter-affidavit has been filed by the respondents.

(3.) RESPONDENT No. 1 vide impugned order dated April 4, 1997 (Annexure 'a') has refused to make reference on the ground that the SLP against the judgment of the C. A. T in O. A. Nos. 1386/1988, 1600/1988, 1602/1988, 1626/1988, 1795/1988 and 2337/1988 are pending before the Supreme Court since the dispute raised by the petitioner is with regard to the management of the Central Road Research Institute, Delhi in respect of the workman Satya Pal on the only ground stated in the impugned order.