MANAGEMENT OF HEWELET PACKARD INDIA SALES PRIVATE LIMITED Vs. SECRETARY MINISTRY OF LABOUR GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) This writ petition by the Management is directed against the order dated 5.7.2006 passed by the Government referring the dispute for adjudication to the Labour Court, which is pending consideration in Reference No.34/2006 before the III Additional Labour Court, Bengaluru.

(2.) Heard Shri K.R.Anand, learned Advocate for the petitioner, Shri A.C.Balaraj, learned HCGP for respondent No.1 and Shri T.Narayanaswamy, learned Advocate for respondent No.

(3.) Briefly stated the facts of the case as per averments in the claim petition are, second respondent workman ('workman' for short) was appointed in the year 1991 by the petitioner. In appreciation of his performance, he was promoted to various higher posts, such as, Product Technician, Documentation Analyst and he was discharging various jobs pertaining to production work. He was transferred to Pondicherry w.e.f. 10.2001. He was getting RS. 10,000/- as wages. On 31.10.2001, management terminated his services.