HARPRASAD KHAJURIYA Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) By filing this petition under Article 226 of the Constitution of India, the petitioner assailed the order dated 27.11.2007 (Annexure P-1), whereby the appropriate Government has declined to sent the Industrial dispute to the appropriate Tribunal for its lawful adjudication. It is contended that such rejection is impermissible and appropriate Government has no authority to reject the dispute on merits.

(2.) Prayer is opposed by Shri Kanungo, learned counsel for the respondents.

(3.) I have heard the learned counsel for the parties and perused the record.