GOA MINE WORKERS UNION Vs. THE SECRETARY (LABOUR)

JUDGEMENT

(1.) Heard Shri Thalman Pereira, learned Counsel appearing for the petitioner, Shri Mahesh Amonkar, learned Central Govt. Standing Counsel appearing for the respondents No.1 and 2, Shri Parag Rao, learned Counsel appearing for the respondents No.3 and 4, Shri Anand R. Pai, learned Counsel appearing for the respondents No.5 and 7, Shri R. S. Pai, learned Counsel appearing for the respondents No.8 and 9 and Shri Govind Kamat, learned Counsel appearing for the respondent No. 10.

(2.) Rule. Learned Counsel appearing for the respondents waive service. Heard forthwith, with the consent of the learned Counsel.

(3.) The above petition challenges the orders passed by the Central Government-respondent No.1, refusing to make a reference of the alleged dispute raised by the petitioners against the respondents No.8 and 9 and inaction on the part of the respondent No.1 in taking a decision with regard to an application filed for reference by the petitioner as against the respondents No.3 to 7 and 10.