JAGESHWAR DAYAL Vs. INTERNATIONAL TRADERS

JUDGEMENT

(1.) THE petitioner workman impugns the award dated 23 rd February, 2010 of the Industrial Adjudicator on the following reference:

(2.) THE Industrial Adjudicator has found that the question of illegal termination of services of the petitioner workman did not arise since the petitioner workman was not performing his duty in the year 1996, having left the job in February, 1996 itself and therefore was not found entitled to any relief.

(3.) HOWEVER , the counsel is unable to inform as to when the petitioner workman had applied for Legal Aid.