- (1.) This revision petition is directed against the order dated 16.7.1992 passed by the learned Presiding Officer, Labour Court, Patiala vide which application moved by the petitioner for setting aside ex parte award dated 15.9.1988 was ordered to be dismissed.
(2.) The petitioner sought reference under section 10 of the Industrial Disputes Act (for short the Act) to challenge her termination. State Government in exercise of powers conferred under section 10 (1) of the Act referred the dispute for decision to Labour Court, Patiala.
(3.) As no body appeared on behalf of the petitioner reference was disposed of for want of prosecution.;