ANANTA KUMAR MAJHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Palit, learned senior advocate appears on behalf of petitioners. He submits, his clients are similarly situate, as those who raised industrial dispute and the appropriate government made reference dtd. 7/11/2016. He submits, impugned is order dtd. 10/10/2022, by which his clients" application for being added as parties in the reference, was rejected. He relies on judgment of the Supreme Court in Municipal Corpn. of Greater Mumbai v. K.V. Shramik Sangh, reported in (2002) 4 SCC 609, paragraph-29.

(2.) Mr. Babu, learned advocate, Additional Government Advocate appears on behalf of State.

(3.) Mr. Mohanty, learned advocate appears on behalf of opposite party nos.8 to 11. He submits, petitioners neither were nor are similarly situate with his clients. He draws attention to the schedule of reference. We reproduce it below.