GYANANDERA DUTT TRIVEDI Vs. LABOUR COURT U P

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE instant writ petition has been filed by the petitioner under Article 226 of the constitution of India for quashing part of the award dated June 8, 1984 passed by the presiding Officer, Labour Court, Lucknow in adjudication Case No. 118/1982 whereby the relief of reinstatement was denied to the petitioner as well as the order of termination/retrenchment dated July 19, 1979.

(3.) BRIEF facts of the case as stated in the writ petition are that the opposite party No. 2-U. P. Rajya Khad Evam Avashyak Vastu Nigam was established for supply of essential commodities and goods for mass consumption to the general public and for the purposes of distribution of the essential commodities. To achieve this object, number of Janta Stores were established by the opposite party No. 2 all over the State of Uttar Pradesh and the petitioner was appointed as a salesman in one of the Janta stores at Lucknow on October 15, 1975. By an order dated July 19, 1979, copy whereof has been filed as Annexure No. 1 to the writ petition, the services of the petitioner were terminated by the opposite party No. 2 mentioning therein that the petitioner's services were purely of temporarily nature and they were dispensed with immediate effect as his services were no longer required.