EASTERN COALFIELDS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavit of service filed be kept with the record.

(2.) The writ application has been preferred praying for direction upon the respondent authorities to cancel and/or withdraw the impugned Reference made by the respondent no.1 vide order no. I(09)/2025/E dtd. 4/9/2025 or in the alternative to set aside or quash the impugned Reference made by the respondent no.1 vide order no. I(09)/2025/E dtd. 4/9/2025.

(3.) Learned counsel for the petitioner submits that the Reference is bad in law as the same has not been done by invoking Sec. 10 of the Industrial Disputes Act.