STATE OF UTTARANCHAL THROUGH, THE SUPERINTENDING ENGINEER, IRRIGATION RESEARCH INSTITUTE Vs. SRI JAGPAL SINGH TYAGI AND ANR.

JUDGEMENT

(1.) HEARD Sri J.P. Joshi, learned Standing Counsel for the petitioner and Sri Pankaj Miglani, learned Counsel for the Respondent No. 1.

(2.) BY means of this writ petition, the petitioner has prayed for the issue a writ, order or direction in the nature of certiorari for quashing the order dated 28.3.2001 passed by the Presiding Officer, Labour Court, Dehradun in dispute No. 1/2001.

(3.) LEARNED Standing Counsel has further submitted that against the order of discontinue of service, the respondent raised an industrial dispute before the Reconciliation Officer, Saharanpur in 1988, who after examination the matter, dismissed the claim of the Respondent No. 1 on 25.1.1990 and no reference was made under the Industrial Disputes Act.