Ashok Bhushan, J. - (1.) Heard Counsel for the petitioner.
(2.) By this writ petition, the petitioner has prayed for quashing reference order dated 31-1-2003 passed by Deputy Labour Commissioner, Moradabad referring an Industrial Dispute under the provisions of UP. Industrial Dispute Act, 1947.
(3.) The dispute referred is as to whether action of the management in terminating/retrenching the services of their workman Vinod Kumar Narang, Supervisor with effect from 1-10-1999 is justified/valid or not and if not then to what relief the workman is entitled.;