LALAN KUMAR DUBEY Vs. RAJKUMAR SYNTHETICS MILLS LIMITED

JUDGEMENT

(1.) The present petition is filed challenging (i) the order dated 25.9.1995 in T. Application No.292 of 1993 and other applications (T. Applications No.557/91, 558/91, 559/91, 353/92, 261/92, 198/93, 199/93, 775/93 and 534/93); (ii) order dated 31.12.1998 passed in Revision Application No.12 of 1996 passed by the Industrial Court, Surat; and (iii) order dated 13.9.1999 passed in T. Application No.261/92, 353/92, 198/93 aand 199/93 by the Labour Court, Surat.

(2.) . The facts giving rise to the present petition are that the petitioner herein had filed application for reinstatement and back wages before the Labour Court, Surat being T. Application No.292 of 1993. It is the case of the petitioner that the petitioner was a workman in the respondent company and the services of the petitioner were terminated on 12.4.2993 without any justification. The Labour Court, Surat passed an order dated 25.9.1995 staying the proceedings of T. Application, a copy of which is produced at Annexure 'A' to the petition. Mr.A.K. Clerk, learned advocate for the petitioner invited attention of the Court to the said order, Annexure 'A' to the petition, the operative part of which reads as under:

(3.) Mr.Clerk, learned advocate submitted that rule was issued by this Court on 10.7.2000. The same was sought to be served by direct service. An affidavit of service dated 8.8.2000, is filed wherein it is stated that,