(1.) Mr. Mohanty, learned advocate appears on behalf of petitioners (workmen) and submits, the industrial dispute has still not been referred.
(2.) Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and submits, the writ petition be disposed of with direction upon the appropriate Government to take a decision.
(3.) Perused order-sheet. It appears, if we dispose of the writ petition directing the Government to take a decision, there is likely to be omission. This is because the writ petition was moved on 2/2/2024, when on behalf of the Government submission was, instruction will be obtained. Direction made was for instruction to be obtained or counter filed in the meantime. Counter has been filed. In it stands disclosed failure report dtd. 11/8/2016 and a supplementary thereto of same date, marked 'confidential'.