(1.) HEARD Mr. Gadhvi learned advocate for the petitioner and Mr. Joshi learned advocate for the respondent. Rule. At the request and with consent of the parties, the petition is taken up for final disposal today. Mr. Joshi learned advocate waives notice of Rule for the respondent.
(2.) IN this petition the petitioner has challenged order dated 19. 12. 2007 in Misc. Application No. 17 of 2006 whereby the labour Court has rejected the said Misc. Application No. 17 of 2006. The said Misc. Application was preferred in connection with an award which was, as claimed by the petitioner passed ex-parte.
(3.) THE relevant facts are to the effect that the respondent was working with the petitioner society since September 1987 and his service was terminated with effect from 15. 10. 1993. Aggrieved by the said termination the respondent raised an industrial dispute which culminated into reference (LCA) No. 43 of 1994. The notices were issued by the labour Court to the contesting parties to file the statement of claim and written statement.