RAJU SHARMA Vs. SAYONA PRINTERS

JUDGEMENT

(1.) BY way of the present petition filed under Article 226 and 227 of the Constitution of India, the petitioner seeks to challenge the impugned order dated 18.7.2008 and 20.8.2008 passed by the Presiding Officer, Labour Court -V.

(2.) THE order dated 18.7.2008 is assailed on the ground that the petitioner was denied to place on record 36 original letters which were received by the petitioner during the course of employment with the respondent management. The order dated 20.8.2008 is assailed on the ground that the petitioner's evidence was closed by the Labour Court.

(3.) COUNSEL for the respondent opposing the present petition states that already 31 letters filed by the petitioner workman were exhibited on which the petitioner was also cross -examined and without giving any sufficient explanation the petitioner at a belated stage wanted to place on record 36 original letters which were rightly disallowed by the Labour Court. Counsel thus states that there is no infirmity in the order passed by the Labour Court.