INDER DEV SINGH Vs. ASIATIC ENGG PVT LTD

JUDGEMENT

(1.) THE petitioner in this writ petition is aggrieved by a 'no dispute award' passed by the Industrial Adjudicator against him vide award dated 17. 05. 2006 in id No. 951/1996.

(2.) THE petitioner was employed as a technician with the respondent on 02. 01. 1990. He was terminated from the service of the respondent w. e. f. 20. 04. 1995. The petitioner aggrieved by his termination had raised an industrial dispute which was referred by the appropriate Government for adjudication to the Labour Court.

(3.) THE petitioner has filed his statement of claim before the Court which was replied to by the respondent management. The claim of the petitioner was denied by the respondent management. After the pleadings were completed, the case was set down for evidence of the workman. It so happened on 11. 05. 2006 when the case was fixed for evidence of the workman (the petitioner herein), no witness of the workman was present and for that reason, his evidence was closed vide order dated 11. 05. 2006 though his representative was present before the Court on that day and had requested for a date. After the evidence of the workman was closed by the Labour Court vide its order dated 11. 05. 2006, the impugned award dated 17. 05. 2006 was passed by the court below describing it as 'no dispute award'.