VIJAY SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE workman-petitioner has filed the instant writ petition challenging order dated 3. 10. 2003 passed by respondent No. 1 vide which his demand for referring the dispute to the Labour Court for adjudication has been declined while recording the following reasons:-

(2.) THE petitioner has challenged the aforementioned order of the State Government mainly on the ground that while exercising power under Section 10 of the Act, it could not have adjudicated on the merits of the dispute and declined reference on the ground that the allegation against the workman for embezzlement was found to be correct. The respondent State has not filed any written statement to contest the writ petition.

(3.) WE have heard the counsel for the parties.