CHHATTISGARH STATE ELECTRICITY BOARD Vs. INDUSTRIAL COURT

JUDGEMENT

(1.) BY this petition, the Petitioners seek to quash the impugned order dated 4-12-2004 (Annexure P/6) passed by the Industrial Court in Civil Appeal No. 85/MPIR/A/II/2003, whereby the order of the Labour Court was set aside and the Respondent No. 2 was directed to be reinstated in service within a period of thirty days.

(2.) DESPITE notice, none appears nor any representation is made on behalf of Respondent No. 2.

(3.) I have heard learned Counsel appearing for the Petitioner, perused the pleadings and documents appended thereto. The Labour Court, by order dated 25.02.2003 (Annexure P/5), after having considered all the facts of the matter, dismissed the application of the Respondent No. 2/employer, holding that the Petitioner was worked on daily wages basis before 18.04.91 and application preferred by the Petitioner was earlier dismissed on 30.09.99. It was observed as under: ...[VERNACULAR TEXT OMMITED]...