1. The petitioner claimed to be a workman in the employment of Rawalwasia Ispat Udyog (Private), Ltd., respondent 2. He sent a demand notice, dated 23 July 1988, challenging alleged illegal termination of his service and seeking reference to the Labour Court. The Government declined to make a reference. The petitioner filed Civil Writ Petition No. 2949 of 1989, which was disposed of by order, dated 11 April 1991, with the direction that the petitioner may be allowed to lead evidence before the Labour-cum-Conciliation Officer, Hisar, to show that he was an employee of respondent 2. The petitioner had been making repealed representations from time to time. He had also produced evidence before the Labour-cum-Conciliation Officer. The demand for reference was turned down by order, dated 18 September 1991, Annexure P1, and again by order, dated 26 December 1991, Annexure P2. The petitioner has assailed both the orders Annexures P1 and P2 declining a reference to the Labour Court.
2. In the written statement filed on behalf of respondent 2, it has been stated the petitioner was never employed by respondent 2 at any point of time and, therefore, there was no question of removing him from service of respondent 2. It was admitted that the petitioner had appeared before the Labour-cum-Conciliation Officer and had adduced evidence to prima facie show that he was a workman in the respondent 2 company. It appears that the petitioner boldly relied on two pieces of evidence before the Labour-cum-Conciliation Officer. Firstly, he relied on statement of one Jai Kumar, Manager of respondent 2 in the year 1988, in a criminal case F.I.R No. 223, dated 6 July 1988, under Ss. 457, 380 of the Indian Penal Code, Police Station Sadar. It further appears that the present petitioner and another person Surinder Kumar had been charged with theft of certain articles from the premises of respondent 2. They were prosecuted and the aforesaid Jai Kumar had appeared as a prosecution witness in connection with that trial. In cross-examination, Jai Kumar admitted that Om Prakash was employed in the mill, implying respondent 2. The second piece of evidence relied on by the petitioner was a copy of entry from the account books maintained in the office of respondent 2, dated 1 April 1988. Against serial entry No. 19 one Om Prakash was stated to have been paid Rs. 700 as wages for one month. The stand of respondent 2 in the written statement is that the statement of Jai Kumar had not been properly construed and entry from the statement of account was apparently false and fabricated. Respondent 2 sought to support the order declining reference on the dispute having been raised by the petitioner.
3. Something could possibly be said in support of the order of the appropriate Government declining the reference if there was not in iota of evidence to show that the petitioner was employed as a workman with respondent 2. This is, in fact, not so. Two pieces of evidence relied on by the petitioner have been referred to above. The management has its own version with regards to these pieces of evidence, but the matter can be “satisfactorily decided only when both the parties are given full opportunity to lead such evidence on the question as they may be advised. It is settled law that the function of the appropriate Government under S. 10(1) of the Industrial Disputes Act, 1947 (hereinafter referred to as the Act) is only administrative function and not a judicial or a quasi judicial one. Where there is prima facie evidence to show that there was a relationship of employer and workman, it is not open to the Government to adjudicate the dispute itself. Reference be made to TELCO Convoy Drivers Mazdoor Sangh v. State of Bihar [1989 — II L.L.N 718].
4. As the Government has persistently declined to make a reference under S. 10(1) of the Act we think that we should direct the Government to make such a reference. Such a course was adopted by the Apex Court in the following cases:
(1) Sankari Cement Alai Thozhilalar Munnetra Sangam v. Government of Tamil Nadu [1983 — I L.L.N 824].
(2) Ram Avtar Sharma v. State of Haryana [1985 — II L.L.N 280].
(3) Madhya Pradesh Irrigation Karamchari Sangh v. State of Madhya Pradesh [1985 — I L.L.N 781].
(4) Nirmal Singh v. State of Punjab [1984 — II L.L.N 526].
We accordingly allow the writ petition and direct the State Government to make a reference under S. 10(1) of the Act to the appropriate Court for adjudication of the dispute raised by the petitioner.