KUSHAL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The claim of the petitioners seeking Reference of the dispute to the Industrial Tribunal-cum-Labour Court, Dharamshala, was rejected by the Labour Commissioner by according the following reasons:-

(2.) Aggrieved by the aforesaid order, the petitioner has filed the instant petition for grant of following reliefs:-

(3.) According to the petitioners, the Labour Commissioner, who was arrayed as respondent No. 2, could not have adopted a policy of pick and choose as on the one hand, he has referred the case of one Shri Amar Singh for adjudication to the Labour Court, even despite a delay of 16 years, whereas in the instant case, the same has been refused.