B. Amit Sthalekar, J. - (1.) Heard Sri Jamal Ahmad Khan, learned counsel for the petitioner and Sri Manvendra Dixit, learned Standing Counsel for the respondents no. 1 & 2.
(2.) The petitioner in the writ petition is seeking quashing of the reference order dated 26.6.2014 whereby the dispute relating to the termination of service of the respondent no. 3 who has claimed to be an employee of the petitioner's institution has been referred to the Labour Court.
(3.) The first submission of the learned counsel for the petitioner is that the reference order is mechanical and does not show any application of mind by the State.;