GHAN SHYAM Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) IT is not necessary to serve respondent No. 3 who is merely a proforma respondent.

(2.) THIS is an appeal directed against the order of the Learned Single Judge dated 28th February, 2001, whereby the learned Single Judge declined to interfere with the Order passed by the Labour Court dated 3rd August, 2000. The facts giving rise to the appeal are as follows:

(3.) THE Labour Court by its Order dated 27th January, 2000 rejected the claim of the workman on the ground that the workman did not produce any evidence in support of his claim despite number of opportunities granted to him on several dates. The reference was accordingly answered against the workman. Thereafter the workman filed an application before the Labour Court for recall of the Order dated January, 27, 2000. But the application also did not find favor with the Labour Court and the same was rejected on August 3, 2000.