DHIAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has prayed for the following relief:

(2.) Petitioner's case for reference stands rejected.

(3.) It is urged by Mr. Virender Thakur, learned Counsel for the petitioner, that the Labour Commissioner erred in passing the order, inasmuch as there was no material before him to have arrived at the conclusion with respect to delay on the part of the petitioner, in approaching the authorities, seeking reference, more so when in the case of similarly situated persons, the authorities themselves referred the matter to the Labour Court.