VOLTAS LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By an order dated 24th September, 2012, the parties were put to notice that these writ petitions may be finally decided at the admission stage.

(2.) Mr. Cama appearing for the petitioner in both the matters, at the outset, submitted that there is no appreciable difference in the facts in Writ Petition No. 2663 of 2012 and Writ Petition No. 9863 of 2012, except that whereas in Writ Petition No. 2663 of 2012 issue of "contract labour" is involved and in Writ Petition No. 9863 of 2012 issues of "casual labour" and "contract labour" are involved. Accordingly, both these petitions are being disposed of, by this common judgment and order. For sake of convenience, however, the facts in Writ Petition No. 2663 of 2012 have been adverted to.

(3.) The challenge to the impugned order of reference is based on the following grounds;