G. N. Ray, J. - (1.) Leave granted.
(2.) Heard learned counsel for the parties. This appeal is directed against the judgment dated August 9, 1994 passed by the Division Bench of Bombay High Court in Appeal No. 460 of 1994 reversing the order dated June 22, 1994 passed by the single Bench of the High Court in Writ Petition No. 1446 of 1994.
(3.) By the impugned order, reference to the Industrial Tribunal under Section 25-O (5) read with Section 10 (1) of the Industrial Disputes Act made by the Industries, Energy and Labour Department. Government of Maharashtra, on April 7, 1994 was set aside.;