JAGDISH CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS case is yet another example of misuse of the authority vesting in the competent officer of the Government Under Section 10 of the Industrial Disputes Act, 1947.

(2.) THE petitioner whose service was terminated by the employer (respondent No. 2) w. e. f. 6. 1. 1995 has been forced to seek intervention of this Court because Joint Secretary, Government of Haryana Labour Department, adjudicated upon his demand and refused to make reference of the dispute regarding termination of the service of the petitioner.

(3.) IT appears that the Labour-cum-Conciliation Officer submitted failure report Under Section 12 (5) of the 1947 Act and thereafter Joint Secretary issued the impugned order refusing to make reference of the dispute.