CADILIA HEALTHCARE LIMITED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is employers' petition against the order dated 15.10.2018, whereby an industrial dispute raised by respondent no. 3 has been referred for adjudication to Labour Court, Dehradun in exercise of powers under Section 4-K of U.P. Industrial Disputes Act, 1947.

(3.) Learned counsel for the petitioners submits that the dispute has not been espoused as per law; therefore, the reference is bad. He further submits that respondent no. 3 was responsible for promotion of business, therefore, he cannot be treated as a workman. He further submits that the dispute raised by respondent no. 3 was against his transfer, which was made as per conditions of his service, therefore, the State Government erred in referring the dispute for adjudication to the Labour Court.