- (1.) The dispute out of which the present proceeding arises relates to revision of grade and scale of pay and other service conditions Of three stenographers appointed by the writ Petitioner No. 1, an association of different commercial houses.
(2.) The cause of the said stenographers was espoused by. the staff union (Respondent No. 3) in this writ petition, and such dispute has been referred to the Fifth Industrial Tribunal by an order of reference dated December 28, 2006 issued by the State Government. Before the Tribunal, the respective parties being the writ Petitioner and the union have filed their written statements. The writ Petitioner has raised certain disputes as regards the maintainability of the reference, and locus of the union to take up the cause of the said stenographers but these disputes are not material for the purpose of adjudication of the present writ petition.
(3.) In this writ petition, the Petitioners have challenged the legality of an order passed by the Tribunal on June 30, 2009 rejecting an application of the Petitioner No. 1 for deferment of cross-examination of the first witness of the union until examination-in-chief is concluded in respect of all the witnesses the union intend to examine on their behalf.;