- (1.) Heard learned counsel for the appellant.
(2.) This intra-court appeal is directed against order of Single Bench dated 6th March, 2012, whereby S.B. Civil Writ Petition No.15365/2010 filed by petitioner/appellant against order of Labour Court dated 28th July, 2010, whereby reference decided ex parte against employee was set aside, has been dismissed.
(3.) Briefly stated the facts of the case are that a dispute between employer/appellant and workman/respondent was referred to Conciliation Officer and on failure of settlement before Conciliation Officer, matter was referred to the appropriate Government. The government made a reference to Labour Court. It appears that workman could not receive the notice of reference, therefore, he did not file his statement of claim. Consequently, reference was decided against the workman by Labour Court vide award dated 19th January, 2007.;