A.K.Sikri,J. (Oral) - (1.) Rule. With the consent of the parties the matter is heard and disposed of at this stage.
(2.) Petitioner was employee of respondent No. 2. Charge-sheet was issued against her by respondent No. 2 and enquiry was held and pursuant thereto petitioner was dismissed from service vide Order dated 19th October, 1995. Petitioner raised industrial dispute against her dismissal by filing statement of claim before the Conciliation Officer on 28th November, 1995. The conciliation proceedings ended in failure. Respondent No. 1 after considering the report of Conciliation Officer passed impugned order dated 31st March 1997 declining to refer the dispute relating to dismissal of the petitioner for adjudication by Labour Court/Industrial Tribunal. Against this order dated 31st March, 1997 the petitioner had filed this writ petition.
(3.) Impugned Order dated 31st March, 1997 by which reference was refused by respondent No. 1, gives the following reasons:- "The applicant/worklady has been dismissed from service after due process of law and admittedly after providing her the opportunity of self defence as per natural justice." ;