- (1.) Pleadings have been exchanged. Learned Counsel for both sides are present. Matter is being decided at the stage of admission itself. The present writ petition has been filed by the petitioner seeking a writ of certiorari to quash the order of reference dated 7.5.2009 arising out of C.P. Case No. 4 of 2008.
(2.) The facts or the case are that the petitioner M/s. Areva T & D India Limited, Naini, Allahabad is a Public Limited Company registered under the Indian Companies Act, 1956. It was formerly known as M/s. GEC Alsthom India Limited.
(3.) The petitioner company states that it received a notice dated 5.2.2008 from the Conciliation Officer that a dispute has been raised by the respondent No. 5 who claim to be a workman with the petitioner company.;