AVDESH KUMAR Vs. S S ENGINEERING WORKS

JUDGEMENT

(1.) THIS appeal is directed against the order dated 24th September, 2007 passed by the learned Single Judge dismissing the writ petition filed by the appellant herein against the award dated 20th November, 2006 passed by the Labour Court. An industrial dispute was raised at the instance of the appellant on the following terms :-

(2.) THE workman filed his statement of claims whereas the management ? respondent filed their written statement.

(3.) THE learned Labour Court allowed the parties to lead their evidence and on conclusion thereof the learned Labour Court heard the learned counsel for the parties. On consideration of the records, the learned Labour Court held that the appellant had signed the payment voucher dated 30th April, 2004, which was exhibited as Ex. WW1/m1. The said document is an admitted document and the appellant has admitted his signature on the same. The learned Labour Court also found that on 21st August, 2004, a complaint was made out by the appellant, which was marked Ex. WW1/1. The same was a complaint to the Police Station filed by the appellant alleging that his signatures were obtained forcibly on a blank papers and vouchers with revenue receipt on 20th August, 2004 The Industrial adjudicator disbelieved the aforesaid stand of the workman holding that the same is an after thought, for the appellant has admitted his signature on Ex. WW1/m1 and if the same were obtained by force or coercion, in that event, the appellant would have brought it to the notice of the police immediately and would not have waited till 21st August, 2004