SURJEET KUMAR Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Rule. With the consent of counsel appearing for the parties the matter is taken up for final hearing.

(2.) The petitioner has approached this Court by invoking writ jurisdiction under Article 226 and 227 of the Constitution of India feeling aggrieved with the award dated 22.06.1999 passed by the Labour Court. The Labour Court was called upon by the appropriate government to adjudicate the dispute between the parties in terms of the following reference:-

(3.) The Labour Court after having gone through the pleadings of the parties and evidence adduced by them had reached to the conclusion that the termination of service of the petitioner is covered under Section 2 (oo) (bb) of the Industrial Disputes Act and, therefore, the same did not tantamount to retrenchment and accordingly the petitioner was held to be not protected under Section 25-F of the Industrial Disputes Act.