M RAMANKUTTY Vs. MALHOTRA STEEL CORPORATION

JUDGEMENT

(1.) Shri C.G.Govindan, learned counsel for the petitioner; Shri K.M.Paul has filed leave note but in view of the Gujarat High Court Rules, 1993, leave note is not required to be taken note of if the matter before the Court is a Special Civil Application and/or it is on the daily board.

(2.) The petitioner, being aggrieved by the award dated 6.7.96 passed by the Labour Court, Ahmedabad in Reference [LCA] No. 579/84 is before this Court with a submission that the Labour Court was unjustified in rejecting the Reference.

(3.) The petitioner had gone to the Labour Court with a submission that his removal from service amounted to illegal retrenchment even in violation of Section 25F of the Industrial Disputes Act, 1947 and as the provisions of Section 25H of the Act were also violated, Reference ought to have been allowed in his favour.