- (1.) By an order dated 6th January 2014, the petitioner was directed to serve notice upon the respondents indicating that this matter shall appear in the supplementary list after two weeks. Affidavit-of-service filed today shows that service is effected upon the respondents. Despite service there is no representation on behalf of the respondents when the matter is taken up today.
(2.) The petitioner has assailed the order of reference, passed by the appropriate Government. According to the petitioner, the private respondent tendered resignation, which was duly accepted and, thereafter, communicated to him and there was no occasion to pass an order terminating service of the private respondent.
(3.) The issue, relating to termination, was never in dispute, far to speak of the Industrial Dispute, between the parties. The dispute, at best, could be attributed to the wrongful contention of the parties whether the resignation was submitted or not or was procured and/or obtained on misrepresentation.;