S.S. Sudhalkar, J. - (1.) This writ petition is filed by the workman challenging the order of respondent No. 1 vide which it declined to make a reference.
(2.) Services of the petitioner were terminated on 11.5.1982. He issued a demand notice on 28.10.1982. The petitioner filed a writ petition being CWP No. 17058 of 2000. The writ petition came before us. We did not enter into the merits of the writ petition but gave directions as under : - "Without going into the merits of this case, we dispose of this writ petition by directing respondent No. 1 to take a decision on the representations dated October 15, 1985 and January 21, 2000 (copies Annexures P -2/A and P/3 respectively) made by the petitioner within a period of one month from the date of receipt of a certified copy of this order from this Court or production of a certified copy thereof by the petitioner, whichever is earlier. The decision be taken by passing a speaking order which shall be conveyed to the petitioner." Respondent thereafter passed a speaking order which is under challenge in this writ petition. The order is dated 19.3.2001. Copy of the said order is at Annexure P/5.
(3.) We have heard learned counsel for the petitioner.;