ARUN INDUSTRIES Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Petitioner is aggrieved by an Award dated 1st February 1982 passed by the Labour Court in LCID No. 23 of 1977.

(2.) The question that was referred for adjudication is as follows:

(3.) The Respondent/workman was in the employment of the Petitioner since sometime in 1973. During February-March 1977 he received a message from his native place regarding his gona. Accordingly, he applied for leave on 25th March 1977 for about a month during April and May 1977 but no action was taken on the leave application. Again on 5th April 1977 he applied for leave but it was refused on the ground that many workmen had applied "for leave one month in advance, and he would be allowed leave only on their return. According to the Respondent/workman he again applied for leave and it was orally sanctioned, so he left for his native village.