LEKH RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) AS short question is involved, appeals are taken up for final disposal forthwith by consent.

(3.) IN substance, the Labour Commissioner rejected the request of the appellant to make reference to the Labour Court under Section 12 (5) of the Industrial Disputes Act, 1947. No more and no less. In that case, the only issue that was required to be redressed by the learned Single Judge was the justness of the said view taken by the Labour Commissioner and not the merits of the termination of the appellantworkman. That question would have become relevant if reference was to be made to the Labour Court . and only then the Labour Court would have been required to consider that issue.