SATISH SURYABHAN SHENDE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent.

(2.) Petitioner's request for reference of his Dispute under section 2A of the Industrial Disputes Act as to termination of services has been refused. The refusal is communicated by Annexure-IV (pages 19 and 20).

(3.) It is seen that the reason for refusal is assigned, which reads as follows : "The claimant was engaged on contract basis on bilateral agreement and thus, his agreement to work with the management ceased to exist at the end of the term of the agreement. As such the matter raised cannot be construed as an industrial dispute." (Quoted from page 20 of the Writ Petition paper-book).