AFTAB AHMAD Vs. P.O.,LABOUR COURT-VIII

JUDGEMENT

(1.) The present writ petition has been filed by the Petitioner, Shri Aftab Ahmad, invoking the extraordinary jurisdiction of this Court under Article 226 read with Article 227 of the Constitution of India assailing the Award dtd. 4/2/2003 and Order dtd. 27/9/2002 passed by the learned Presiding Officer, Labour Court-VIII, Karkardooma Courts, Delhi (hereinafter referred to as 'Labour Court') in I.D. No. 35/98.

(2.) By the Impugned Award dtd. 4/2/2003, the learned Labour Court dismissed the industrial dispute raised by the petitioner holding that the services of the workman were not terminated illegally and/or unjustifiably by the management and that he is not entitled to any relief. Prior to this, vide Order dtd. 27/9/2002, the learned Labour Court had decided a preliminary issue holding that the enquiry conducted against the workman was just and fair.

(3.) In nutshell, the case of petitioner before the learned Labour Court was that he was working with respondent No. 2/M/s. Unique Motors, Maruti Authorised Service Station (hereinafter referred to as 'Management'), as a Mechanic with effect from 18/9/1992. The petitioner was duly registered with the ESIC and was discharging his duties efficiently and honestly.