DEPUTY DIRECTOR, NAGARIYA PRASHASAN Vs. SATYANARAIN

JUDGEMENT

(1.) Heard on admission.

(2.) Award dated 15.11.2006 passed by Labour court Bhopal, in an Industrial Dispute Reference Case No.23/2004 is being assailed vide this petition under Article 227 of the Constitution of India.

(3.) Dispute was raised by respondent/workman against his alleged retrenchment on the ground that, having worked for a period from 5.10.1998 to 23.12.2003 management could not have been dispensed with his services without adhering to the provisions of Section 25 F or without any inquiry. It is contended that being an illegal retrenchment, the workman is entitled for retrenchment with backwages. The dispute was referred to the Labour Court for adjudication by the appropriate Government on 19.08.2004-