PARKASH CHAND Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) We have heard learned counsel for the petitioner at some length.

(2.) Vide impugned order dated 15.2.2001, copy of which is annexed with the petition as Annexure P/2, the appropriate government declined to make reference of the dispute sought to be raised on the basis of the demand notice. The impugned order reads as under:-

(3.) There was nothing before the appropriate government, which could justify that an industrial dispute was in existence and it will be appropriate for the government to make reference for adjudication by the Labour Court, after lapse of 18 years. There being not even an iota of averments, which would justify ignoring of such inordinate delay. We do not think that the order passed by the appropriate government suffers from an error of jurisdiction. In this regard reference can be made to the Division Bench judgment of this court in the case of Rohtash v. State of Haryana and others, (Civil Writ Petition No. 2936 of 2002 decided on 7.3.2002, wherein the Court held as under:-