NARESH KUMAR ALIAS BILLU Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard Sri Pankaj Miglani learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) By the present writ petition the petitioner has prayed for setting aside the order dated July 22, 2004 passed by the respondent No. 3 contained as Annexure-3 to the petition and to issue an order or direction in the nature of mandamus directing the respondent No. 3 to refer the dispute to the Labour Court for its adjudication.

(3.) Briefly stated, the petitioner has been working as Beldar since March 4, 1982 till February 23, 1989 with respondent No.4. On February 24, 1989, he was stopped from doing work and his services were retrenched without following the procedure as has been prescribed under Section 6-N of U.P. Industrial Disputes Act, 1947.