RAMESH Vs. ASSISTANT LABOUR COMMISSIONER AND ANOTHER

JUDGEMENT

(1.) RULE . Re­spondents waive service.

(2.) HEARD the learned Counsel for the parties at length.

(3.) BRIEFLY stated the facts giving rise to the present writ petition are that the peti­tioner has been working as Beldar on daily wages since 3.5.1985 with respondent No. 2 but his services were retrenched from 4.6.1992. The petitioner has alleged that his services were illegally retrenched with­out following the procedure as has been prescribed under section 6(N) of U.P In­dustrial Dispute Act, , 1947. On 18.11.2000 the petitioner has made an application to the Conciliation Officer under section 2(a) of U.P Industrial Dis­pute Act. Conciliation Officer issued no­tices to both the parties. Respondent No. 2 submitted his written statement and has stated that the matter is not covered un­der U.P Industrial Dispute Act, as the petitioner has not worked for 240 days in one calendar year. The petitioner has also filed reply to the written statement where he has stated that his services were ille­gally retrenched.