EASTERN COALFIELDS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) 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(54)/2024/E dated 10-09- 2025 or in the alternative to set aside or quash the impugned Reference made by the respondent no.1 vide order no. I(54)/2024/E dtd. 10/9/2025.

(2.) 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.

(3.) Relying upon the judgment of the Supreme Court in the case of State of Bombay Vs. K. P. Krishnan and Ors., 1960 SCC OnLine SC 99, (Paragraphs 9, 10, 11, 12 and 15), learned counsel for the petitioner submits that the said order of Reference is required to be cancelled and set aside.