SANJEEV KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Challenge in this petition is to orders dated 16.02.2013 (Annexure P-2) and 18.07.2018 (Annexure P-5), whereby learned Labour Commissioner, Himachal Pradesh, exercising the powers of Appropriate Government has refused to refer the dispute raised by the petitioner for adjudication to the learned Labour Court-cum-Industrial Tribunal.

(2.) Facts relevant for adjudication of the matter may be noticed hereinafter:-

(3.) We have heard Mr. Ashok Kumar Verma, learned counsel for the petitioner and Mr. Adarsh Sharma, learned Additional Advocate General for the respondents and with their assistance gone through the appended record.