ARUN KUMAR MATHUR Vs. LABOUR COURT

JUDGEMENT

(1.) The Labour Court has rejected the claim of the petitioner by its award dated October 19, 1984. The petitioner seems to have filed a review petition for reconsideration of the award, which also came to be rejected on August 13, 1985.

(2.) The petitioner's case is that his services were terminated by the respondent No. 2 and the petitioner raised an industrial dispute about the same. The said dispute was referred by the State Government to the Labour Court. The reference made by the Stale Government was: "Whether the termination of service of the petitioner with effect from July 15, 1981 by the employer is legal and valid and if not, to what relief the petitioner is entitled?"

(3.) After recording evidence of the parties the Labour Court gave the impugned award. The petitioner submits that after the award was passed against him his review application for reconsideration of the award was also dismissed but he received the orders passed on the review application in January, 1987, therefore, he could not file the writ petition before the receipt of the order on his review petition.