- (1.) All the matters are taken up analogously and disposed of by this common judgment and order.
(2.) The subject matter of challenge in this writ petition are three similarly worded orders of reference all dated 28th February, 2013.
(3.) The petitioner challenging the said orders contended that the appropriate Government is perverse and suffers from total non-application of mind. The said submission is based on the premise that the respondent Nos.3, 4, 5 and 8 are registered trade unions of the Contractors engaged at N.T.P.C., F.S.T.T.P. protecting the interest of the contractor's workman. The petitioner's company does not employ any workman of the contractor directly and there is no existence of any master-servant relationship between the petitioner-company and the said respondents.;