SHRAMIK JANTA SANGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This Petition has been filed by the Petitioner under Article 226 of the Constitution of India against the Order, dtd. 13/12/2021, passed by the Labour Commissioner, Indore whereby, the Labour Commissioner has refused to refer the Industrial Dispute under Sec. 10(1) of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'Act of 1947') to the Court, holding that there is no dispute in existence between the Workmen and the Company, which can be referred to the Court.

(3.) So far as the facts of the case are concerned, chronology of the same reads as under: