KALLAMUDIN KHAN PRESIDING OFFICER Vs. XXXXXXXXXXX

JUDGEMENT

(1.) Petitioner is a workman, who had raised a dispute regarding refusal of employment. The Central Government, by order dtd. 17/4/2006 referred the dispute as per schedule therein. Text of the schedule is reproduced below.

(2.) Mr. Pattnayak, learned advocate appears on behalf of the workman and Mr. Mohanty, learned advocate, for the principal employer. Opposite party no.4 is the contractor. Said opposite party has chosen to go unrepresented inspite of good service.

(3.) We have ascertained from appearing learned advocates that the principal employer had unsuccessfully challenged the order of reference by writ petition to this Court. Co-ordinate Bench by judgment dtd. 20/4/2011 in WP(C) no.8567 of 2006 (Indian Oil Corporation Limited v. Union of India and others) dismissed the challenge on imposing cost of ? 5,000/-, pursuant to view taken that the management had unnecessarily questioned validity of the order of reference. It will be sufficient for us to extract and reproduce two sentences from paragraph 8 of the judgment.