JAYANTIPRASAD SHUKLA Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) AT the time of argument no one appeared on behalf of respondent No. 2 employer m/s. Meena Steel Limited Kanpur hence only the argument of learned Counsel for the workman-petitioner was heard.

(2.) THIS writ petition is directed against award dated 14-7-1986 given by Presiding Officer, Labour Court (V) U. P. Kanpur in Adjudication case No. 101 of 1984. The Labour Court decided the matter against the petitioner holding that his services had rightly been terminated after complying with the provisions of section 6n of U. P. Industrial Disputes Act (hereinafter referred to as U. P. I. D. Act ).

(3.) SERVICES were terminated on 9-7-1983. Labour court found that the order of termination dated 9-7-1983 was received on the same date by the petitioner in between 7. 00 P. M to 7. 30 P. M. The copy of the termination order was filed before the Labour court.