STATE OF UTTAR PRADESH Vs. LABOUR COURT

JUDGEMENT

(1.) Heard the learned Standing Counsel and Sri Gopal Narain who appeared for the respondent No. 2.

(2.) By means of this petition filed under Article 226 of the Constitution of India petitioner challenges the validity of the orders dated December 24, 1998 and October 15, 1999.

(3.) It appears that at the instance of respondent No. 2, an industrial dispute was referred by the Government to the Labour Court for decision wherein the question of validity of the termination of the services of the petitioner by the order dated April 24, 1992 was involved. Notices issued by the Tribunal were served upon the petitioner but inspite of that none appeared before the Labour Court on behalf of the petitioner. Consequently the Labour Court proceeded ex parte and after perusing the materials on record held that the order of termination dated April 24, 1992 whereby services of the petitioner as Helper/Beldar were terminated, was held illegal and unreasonable. Hence the present writ petition.