HARINDER SINGH Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) THE petition has been filed by the workman challenging the order of Secretary Labour, Chandigarh Administration, copy Annexure P4, vide which it declined to make a reference for adjudication of the dispute arising out of the demand raised by the petitioner.

(2.) THE relevant part of the order is reproduced as under : -

(3.) PETITION allowed.