NARYAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The impleadment application is allowed and the amended memo is ordered to be taken on record. The

(2.) The petitioner has come up with the above writ petition challenging an order passed by the Government refusing to refer the dispute raised by him, to a Labour Court under the Industrial Disputes Act, 1947.

(3.) Heard Mr. V.D. Khidtta, learned counsel for the petitioner, Mr. J.K. Verma, learned Additional Advocate General for respondents No. 1 & 2 and Mr. Vikrant Thakur, learned Standing Counsel for respondent No. 3Electricity Board.