LAWS(ALL)-2013-4-328

SADANAND MISHRA Vs. REGIONAL CONCILIATION OFFICER & ORS.

Decided On April 04, 2013
SADANAND MISHRA Appellant
V/S
REGIONAL CONCILIATION OFFICER And ORS. Respondents

JUDGEMENT

(1.) Heard Sri Satya Prakash Pandey, learned counsel for the petitioner, learned Standing Counsel for respondents No.1 and 2 and Sri Ravi Prakash, learned counsel for respondents No.3 and 4.

(2.) The services of the petitioner with respondent No.4 were dispensed with. Therefore, according to him, an industrial dispute had arisen. Accordingly, he made an application to the Conciliation officer/Assistant Labour Commissioner for resolving the said dispute.

(3.) The Conciliation officer/Assistant Labour Commissioner by the impugned order dated 15.2.2006 has rejected the conciliation proceedings as barred by time.