A.N. Varma, J. - (1.) Having heard the learned counsel for the petitioner and the learned counsel appearing for the respondents, I find no merit in the petition. The main question raised in the petition is whether the appropriate Government in this case authorised to make reference was the Central Government or State Government.
(2.) The Industrial Tribunal has elaborately dealt with this issue and on a consideration of the notifications issued by the Central Government under Section 2(a)(i) of the Industrial Disputes Act and other relevant facts and circumstances came to the conclusion that the appropriate Government in this case is Central Government,
(3.) For the petitioner, however, it is urged that inasmuch as liquid a petroleum gas industry has not been included among the "Controlled Industry" in the Notification issued by the Central Government under Section 2(a)(i), the Indian Oil Corporation (L.P.G. Plant) cannot legally be regarded as a controlled industry under that provision.;