MANAGEMENT OF BRAHMAPUTRA BOARD Vs. ASHOK KUMAR

JUDGEMENT

(1.) This Writ Appeal has been filed against the impugned judgment dated 28.1.2004 of the learned Single Judge.

(2.) Heard learned counsels for the parties and perused the record.

(3.) The writ petition has been filed against the impugned award of the Labour Court, Delhi dated 10.7.2003. It appears that the workman had raised an industrial dispute under Section 10 of the Industrial Disputes Act, as to whether his service has been illegally terminated. He had admittedly worked from 1982 up to the date of the termination order dated 3.2.1994, He alleged that the termination was in violation of Section 25 F of the Industrial Disputes Act.