NATIONAL ENGINEERING INDUSTRY LTD. Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates for the respondents waives service of Rule.

(2.) With the consent of the parties the matters are heard finally.

(3.) Being aggrieved and dissatisfied with the reference order made by the State government to the learned Industrial Tribunal, Ahmedabad present petition is filed under Article 226 and 227 of the Constitution of India.