SHRI PRAMOD KUMAR Vs. GENERAL EXPORT AGENCIES

JUDGEMENT

(1.) BY way of this petition filed under Articles 226/227 of the Constitution of India the petitioner seeks to challenge the impugned award primarily on the ground that the petitioner had never sent the resignation letter nor had received any amount after the alleged settlement between the parties which took place before the Assistant Labour Commission/Conciliation Officer.

(2.) BRIEF facts relevant for deciding the present petition are as under:

(3.) COUNSEL for petitioner submits that perusal of the records of the Assistant Labour Commissioner would be necessary to appreciate the contention of the petitioner that no settlement before the Assistant Labour Commissioner between the parties took place.