RAMESH GONEKAR Vs. MEMBER JUDGE STATE INDUSTRIAL COURT

JUDGEMENT

(1.) PERUSED the averments made in the petition and heard Shri Anoop Nair, learned counsel appearing for respondents 2 to 4.

(2.) BY this petition, the petitioner is challenging the order dated 26.2.1999 (An -nexure P -1) passed by the Member Judge, Industrial Court, Jabalpur Bench reversing the order passed by the Labour Court.

(3.) IN the present case also on account of electro -shock injuries sustained to the petitioner which had resulted into non -discharge of normal functions and duties. Therefore, according to me, the action of respondents retiring the petitioner would not amount to retrenchment as envisaged under S.2(oo) of the Act and the case would come under Clause (c) of S.2(oo) of the Act.