Somnath Iyer, J. - (1.)The petitioner was a garden supervisor in the Government Spun Silk Mills at Channapatna in the district of Bangalore and he was also the convener of the canteen committee of a canteen organised by Government. At one stage there was a criminal prosecution instituted against the petitioner on the allegation that he assaulted the Administrative Officer of the mills who is respondent 3 before us, but that prosecution ended in the petitioner's acquittal. Meanwhile the petitioner had been dismissed from the post of a garden supervisor.
(2.)It was in that situation that the petitioner sought a reference under Section 10 of the Industrial Disputes Act after there was an unsuccessful endeavour at conciliation. That reference was refused by Government on December 31, 1966 through an order which reads: JUDGEMENT_34_TLKAR0_1969Html1.htm
(3.)In this writ petition which at one stage incorporated another prayer for reinstatement which has since been deleted the only question which we should investigate is the sustainability of the refusal of the reference sought by the petitioner.
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