- (1.) Heard Dr. Ashok Nigam, learned Senior Counsel for the appellant, Sri Ajai Kumar Singh, learned Counsel for the respondent No.1 and Sri Virendra Misra, learned Counsel for the respondent No.2.
(2.) This Special Appeal questions the correctness of the judgment of the learned Single Judge dated 5.7.2016 arising out of the order passed on 12.2.2009 by the Government of India, Ministry of Labour, whereby it has refused to refer a dispute as raised by the first respondent. In order to understand the controversy, the order passed by the Government of India is extracted hereunder:- JUDGEMENT_22_LAWS(ALL)8_20161.htm
(3.) The aforesaid order had been passed on the complaint dated 6.4.2005, copy whereof is at page - 126 of the paper book. The relevant paragraph of the said complaint is extracted hereunder:- XXX XXX XXX;