STATE OF H.P. THROUGH SECRETARY, (LABOUR & EMPLOYMENT) H.P. SECTT., SHIMLA-2 AND LABOUR COMMISSIONER, H.P., SHIMLA-1 Vs. SHRI RANJHU RAM S/O SHRI SUNDER RAM, R/O VILLAGE & P.O CHUKKU, TEHSIL PADHAR, SUNI, DISTRICT MANDI, H.P.,

JUDGEMENT

(1.) THE learned Single Judge while deciding this case came to the conclusion that the State Government has no jurisdiction to refuse to make a reference. As far as this issue is concerned, the finding of the learned Single Judge is not correct, in view of the law laid down a Full Bench of this Court in CWP No. 1484 of 2007 titled Laiq Ram Vs. State of H.P. wherein this question was answered in the following terms: -