GANGA RAM Vs. LABOUR COURT

JUDGEMENT

(1.) List has been revised. The learned counsel for the respondent is not present.

(2.) Heard Sri Rajesh Kumar Singh, the learned counsel for the petitioner.

(3.) The petitioner is a workman, appointed as an electrician, in the Nagar Panchayat, Handia and his services were arbitrarily dispensed with on 1.7.2001. Accordingly, the petitioner raised an Industrial Dispute, which was referred to the Labour Court, Allahabad for adjudication. The terms of the reference order was whether the employers were justified in terminating the services of the workman w.e.f. 1.7.2001 ? If not, to what relief the workman was entitled to.