EXECUTIVE ENGINEER, SOILS DIVISION-1,IRRIGATION RESEARCH INSTITUTE, ROORKEE Vs. PRESIDENT ENGINEER, LABOUR COURT, DEHRADUN

JUDGEMENT

(1.) By the present writ petition, the petitioner has prayed for the issue of a writ, order or direction in the nature of certiorari quashing the Award dated 23-5-2001, passed by the respondent No. 1 i.e. the Presiding Officer, Labour Court, Dehradun, which is contained in Annexure-1 to this writ petition. FACTS:

(2.) Brief facts giving rise to the present writ petition are that respondent No. 2 was working as Beldar/daily wager in the Executive Engineer Soils Division-1, Irrigation Research Institute, Roorkee, Dehradun from 1-1-1989 but he was removed from service on 30-6-1992 without any notice. Respondent No. 2 has stated that since he has worked for more than 240 days and as such, his services cannot be terminated without following the provisions contained under section-6 N of the Industrial Disputes Act, 1947.

(3.) The respondent No. 2 has raised the dispute under section 4-K of the U.P Industrial Disputes Act, 1947. Following matter was referred to the Presiding Officer, Labour Court, Dehradun. ...[VERNACULAR TEXT OMITTED]...