ARVIND MEHROTRA Vs. SHERVANI INDUSTRIAL SYNDICATE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner before this Court was employed with M/s. Shervani Syndicate Ltd., Allahabad. His services were put to an end on 12.05.1995.

(3.) Not being satisfied with termination of his service, petitioner filed Civil Misc. Writ Petition No. 24520 of 1995. In the said writ petition, an objection was raised that the petitioner had the remedy before the Industrial Court under the Industrial Disputes Act, 1947. The writ Court dismissed the petition after recording that the petitioner may pursue his alternative remedy under the provisions of the U.P. Industrial Disputes Act, 1947 and the Industrial Employment Standing Orders Act, 1946.