HANSABEN RATNABHAI CHAMAR Vs. UDYAN SAHAYAK

JUDGEMENT

(1.) Learned Counsel for the parties have been heard on the admission of this petition. With their consent the petition is being finally disposed of at the admission stage.

(2.) The prayer of the petition in this writ petition is for quashing the order dated 30.11.1998 passed by the respondent No. 4 refusing to refer the industrial dispute allegedly raised by the petitioner before the respondent No. 4. Counter Affidavit has been filed from the side of respondents today.

(3.) The impugned order is contained in Annexure : E to the writ petition which runs as follows :