KARAN SINGH Vs. PRESIDING OFICER LABOUR COURT

JUDGEMENT

(1.) HEARD learned Counsel for the parties. This petition has been filed by the workman challenging the award dated 13-1-1999 passed by the Labour Court, Agra, in Adjudicatibh No. 234/1997, which was published on the notice board on 25-8-1999. By the impugned award the reference has been_ decided by the Labour Court against the workman holding that the order of reference was bad and that his services have been terminated and for an unsatisfactory work by the employer for loosing confidence upon him.

(2.) THE facts of the case are that the workman was engaged as Pathology Lab Assistant in Nauyhil Integrated Rural Project for Health and Development (hereinafter referred to as Nlrphad) on 16-5-1979. It is claimed by the workman that his service were orally terminated with effect from 29-5-1995 pursuant to letter dated 27-5-1995 issued by the employer. A show-cause notice dated 26-7-1995 was issued to him directing him to be present at the Headquarters on 29-7-1995. It is alleged that before disengaging him from service, neither retrenchment compensation nor notice, pay was given to him by the employer and that the action of termination of service by the employer in the circumstances was illegal and in violation of the provisions of section 6n of the U. P. industrial Disputes Act.

(3.) THE workman raised an industrial dispute, which was registered as CP. case No. 44/95. As conciliation proceeding between the parties failed the following reference was made to Labour Court, U. P. Agra for adjudication where it was registered as adjudication case No. 234/1997.