TARU RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) Challenge in this petition is to order dated March 2012 (Annexure P-7), whereby, the Appropriate Government/Labour Commissioner, Himachal Pradesh, declined to refer the dispute to learned Labour Court-cum-Industrial Tribunal for adjudication.

(2.) Relevant facts may be noticed hereinafter:-

(3.) I have heard Mr. R.L. Chaudhary, learned counsel for the petitioner and Ms. Rameeta Rahi, learned Additional Advocate General for the respondents and with their assistance gone through the appended record.