NAGAR PALIKA PARISHAD Vs. TULSIRAM

JUDGEMENT

(1.) HAVING heard the learned Counsel for the petitioner and having perused the record of the case, I find no merit in this petition which deserves to be dismissed in limine.

(2.) IT is a petition, filed under Article 227 of the Constitution of India. It seeks to challenge an order passed by the Labour Court, which has dismissed the application made by the petitioner for setting aside of an ex parte award, dated 13-3-2001 (Annexure P-4 ). The impugned order is dated 19-3-2002 (Annexure P-9 ).

(3.) AN Industrial Reference under Section 10 of the Industrial Disputes Act was made to the Labour Court for deciding the legality and validity of a termination order of the respondent No. 1. Petitioner was accordingly noticed. They being the employer, entered appearance and submitted their written statement.