STATE OF HIMACHAL PRADESH THROUGH ITS COMMISSIONER (LABOUR), H.P., SHIMLA-1 Vs. HARI SINGH, S/O SH. KUMBIA RAM, R/O VILLAGE THUNDARA, P/O MALAT,CHOPAL, DISTT. SHIMLA, 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: -