RAVINDER MANDAL Vs. D.L.F. UNIVERSAL LTD

JUDGEMENT

(1.) This writ action brought under Articles 226 read with 227 of the Constitution of India assails the Labour Court Award dtd. 24/4/2024, whereby after full dress trial the learned Labour Court answered the Labour Court Reference against the petitioner workman, holding that his services were not terminated by the respondent management under the garb of transfer order dated 18.01.20217. On the basis of advance intimation the respondent management entered appearance through counsel, who accepted notice. At request of both sides, I heard final arguments at initial stage itself as copies of complete relevant record have already been filed by the petitioner with this petition.

(2.) Succinctly stated, circumstances leading to the present case are as follows.

(3.) Hence, the present petition.