TIDC INDIA Vs. SONU TYAGI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is employer's petition against an order dtd. 14/7/2022 passed by learned Labour Court, Haridwar in Adjudication Case No. 20 of 2021. By the said order, petitioner's application, for framing of preliminary issue regarding validity of Domestic Enquiry proceedings, was returned.

(3.) It is not in dispute that respondent's services were terminated by the petitioner w.e.f. 18/4/2016 and the dispute raised by respondent has been referred for adjudication to Labour Court and the Labour Court is seized of the matter.