NARESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, by way of the present writ petition under Article 226 of the Constitution of India, has challenged the order, dated 30.10.2007, Annexure P-5, passed by Labour Commissioner, H.P. refusing to make a reference to the Labour Court.

(2.) A notice of the petition was sent to the respondents.

(3.) I have heard the learned counsel for the parties and have gone through the record of the case.