STATE OF UTTARAKHAND & ANOTHER Vs. SORAJ SINGH

JUDGEMENT

(1.) The present petition is instituted against the award dated 26.05.2015, rendered by learned Labour Court, Haridwar in Adjudication Case No.144 of 2009 (Old No.35 of 2007).

(2.) "Key facts" necessary for adjudication of this petition are that the respondent was engaged w.e.f. 04.01.1988 to 03.06.1992. He was retrenched. He raised the industrial dispute vide his application dated 24.04.2004 before the Conciliation Officer. The Conciliation Officer vide order dated 22.07.2004 rejected the application of the respondent/workman.

(3.) Feeling aggrieved by the order dated 22.07.2004, the respondent/workman filed a writ petition bearing no.1343 of 2004 before this Court. The Court set aside the order dated 22.07.2004 vide its judgment dated 06.05.2005 in the aforesaid writ petition.