- (1.) This writ petition has been instituted essentially calling in question the legality and validity of an order of reference made by the 2nd respondent-Additional Commissioner of Labour, Hyderabad through his proceedings No. L1/1565/2008, dated 24.7.2009, exercising the power delegated in his favour by the State Government in terms of Section 10(1)(d) of the Industrial Disputes Act, 1947, referring certain disputes for adjudication by the Industrial Tribunal - cum - Labour Court-I, Hyderabad. Before proceeding further, I consider it appropriate to extract the following passage from the order of reference made by the 2nd respondent, which reads: Whereas, the Joint Commissioner of Labour, Ranga Reddy Zone, Hyderabad, is of the opinion that the Industrial Dispute exists between the Management of M/s. Ushakiran Movies Limited, Ramoji Film City, Ranga Reddy District and Ramoji film City (Ushakiran Movies Limited) Staff and Workers Union (Regd. No. A-4406), in respect of the matters specified in the Annexure enclosed to this order. And whereas, in the opinion of the Addl. Commissioner of Labour, A.P., Hyderabad, it is necessary to refer the said dispute for adjudication....
(2.) On 28.8.2009 while entertaining this writ petition an interim suspension of the operation of the above proceedings has been granted by this Court. Two vacate applications i.e. WVMP. No. 4113 of 2009 and WVMP. No. 3318 of 2010 have been moved, one by respondent Nos. 1 to 3 herein and the other by the 5th respondent-Trade Union.
(3.) I have heard Sri. C.R. Sridharan, learned Counsel for the writ petitioner, learned Assistant Government Pleader for Labour for respondents 1 to 3 and Ms. Vasudha Nagaraj, learned Counsel appearing for the 5th respondent-Trade Union. With their consent, I have taken up the task of disposing of the writ petition itself as a short question of law can decide the issue.;