JAGDAMBAAUTO INDUSTRIES Vs. KAMAL YADAV

JUDGEMENT

(1.) Rule D.B.

(2.) On 29th November, 1985, the Labour Court gave no dispute award in the presence of Mr. S.L. Kashyap, who was the secretary of the Union, of which the workman was a member, and his authorised representative. The award was published in the gazette on 5th June, 1986 and it became enforceable after expiry of 30 days.

(3.) More than two years after the publication of the award, on behalf of the workman, the same authorised representative filed an application under Order 9 rule 13, Civil Procedure Code on 4th July, 1988 staling that the workman was not served in the reference. The Labour Court by order dated 6th November, 1989 allowed the application and set aside the award by observing as follows: