ROHIT PANJWANI Vs. BSES RAJDHANI POWER LIMITED

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The present writ petition under Article 226 and 227 of the Constitution of India preferred by the workman seeks to assail the award dtd. 28/10/2022 passed by the learned Labour Court in LID No.583/2016. Vide the impugned award, the learned Labour Court has rejected the petitioner's claim by holding that that the petitioner had voluntarily resigned from service on 20/9/2013. While arriving to the said conclusion, the learned Labour Court after taking into account that the petitioner had duly withdrawn his provident fund dues soon after tendering resignation, has rejected his plea that he was forced to tender his resignation.