BASF INDIA LTD. Vs. GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith by the consent of the parties and heard finally.

(2.) By this petition, the petitioner prays for the quashing and setting aside of the impugned order of reference dated 06/11/2013 passed by respondent No.2-Additional Commissioner of Labour. Consequentially, the petitioner prays for the quashing and setting aside of Reference (IT) No. 24 of 2013 pending before Shri.S.K.Deshpande-learned Presiding Officer, Industrial Tribunal, Thane.

(3.) We have heard the learned advocates for the respective sides and have gone through the petition paper book with their assistance. The submissions of the petitioner can be summarized as follows :-