RAJESH PUKHRAJ CHAUHAN Vs. SINTER PLAST CONTAINERS

JUDGEMENT

(1.) THE facts are in narrow compass and the issue narrower.

(2.) THE petitioner -workman invoked jurisdiction of the Labour Court raising an industrial dispute against the termination of his services. On 08th November, 1995 the Labour Court, Kalol dismissed his Reference NO.310 of 1991 on the ground of absence of the workman and his failure to come forward to prove his case. Reference was thus dismissed for default.

(3.) IN October, 2004 the petitioner filed Application under Section 26A of Industrial Disputes (Gujarat) Rules, 1966 seeking restoration of the Reference proceedings, along with Application for condonation of delay. By order dated 25th September, 2006 the said Miscellaneous Application was rejected by the Labour Court.