R.K.MERATHIA, J. - (1.) HEARD Mr. Manish Kumar and Counsel for the State.
(2.) PETITIONER has challenged the order dated 18.4.2002 passed by respondent No. 2, refusing to refer the matter to Labour Court, Ranchi for adjudication. It appears from the impugned order that the petitioner contended before respondent No. 2 that the husband of respondent No. 3 will not come under the Workman Compensation Act and that he died by Heart Attack, and not in accident during employment. The respondent No. 2 rejected the said jurisdictional objections of the petitioner.
(3.) WHEN such dispute was raised by the petitioner, the respondent No. 2 was obliged to send the matter for adjudication, to the Labour Court, Ranchi.;