MAHENDRA Vs. PRESIDING OFFICER LABOUR COURT DEHRADUN

JUDGEMENT

(1.) .By the present writ petition, the petitioner has prayed for the issuance of a writ, order or direction in the nature of certiorari quashing the award dated December 23, 1999 passed by respondent No. 1 i.e. the Presiding Officer, Labour Court, Dehradun. Facts: Brief facts giving rise to the present writ petition according to the case of petitioner are that he worked with respondent No. 2 since

(2.) .June 1, 1980 till June 4, 1988. He worked as a muster roll employee "Baildar". He was not given any notice of termination of services prior to June 5, 1988, the day on which he was dispensed from his services and that he had completed 240 days of continuous service in 12 calendar months. On June 5, 1988 his service was illegally terminated without following the provisions contained under Section 6-N of the U.P. Industrial Disputes Act.

(3.) . The petitioner has raised the dispute and the State Government made a reference under Section 4-K of the U.P. Industrial Disputes Act and referred the matter to Labour Court, Dehradun for its adjudication and the reference was as follows: