Per Chauhan, J. - (1.) The instant writ petition has been filed challenging the order dated 30-12-1998 (Annexure 4), by which the Government of Rajasthan has rejected the application of the petitioner to make a reference under Section 10 of the Industrial Disputes Act, 1947 (hereinafter referred to as the Act").
(2.) It is evident from the impugned order that the application for reference was made by the petitioner after lapse of twenty years from the date of termination and it has been rightly rejected by the Appropriate Government only on the ground of delay and laches.
(3.) There is no force in the contention of Mr. Gupta that the Appropriate Government has applied its mind on merit, for the reason that the Appropriate Government has not examined whether the termination was in consonance with law or not, or whether the compliance of the statutory provisions has been made or not.;