- (1.) Heard learned Counsel for the parties. This writ petition has been filed by the workers seeking a writ of mandamus as well as writ of certiorari to quash an order dated 2.5.2014 passed by the respondents No. 1 and 2 by which it has formed the opinion that no industrial dispute exists between the petitioners and the respondents. Having heard learned Counsel for the parties and having perused the material on record, I am of the opinion that no ground has been made out for interference by this Court as the writ petition does not disclose any cause of action for interference. The act of making a reference or turning down it by way of forming an opinion is an administrative act. Since the present writ does not spell out any reason/cause, the writ petition is not being entertained at this stage.
(2.) The writ petition is dismissed as above. No costs.;