G. THANGARAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the parties and with their consent, this application is disposed of at the stage of Admission.

(2.) The petitioner in this writ application has challenged the letter dated 17.09.2003 (Annexure-6) issued by the Respondent No. 1, whereby the concerned authorities of the Central Government have refused to refer the dispute raised by the petitioner for adjudication to the Labour Court/Tribunal.

(3.) The petitioner has prayed not only to quash the aforesaid impugned order, but also to issue directions to the respondents to refer the dispute raised by the petitioner for adjudication before an appropriate forum.