RAJRATAN GLOBAL WIRE LTD Vs. LAXMAN VERMA

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The petitioner has filed the present petition being aggrieved by order dated 03.02.2016 by which the labour court Pithampur, Dist. Dhar, has initiated the departmental enquiry and also challenged the order dated 19.07.2017 (pronounced on 12.09.2017) by which order dated 21.08.2009, has been set aside and directed for payment of wages from the date of termination till the age of superannuation to the respondent.

(3.) There was employer employee relations between the petitioner and the respondent. The petitioner is a company incorporated under the Companies Act, engaged in the business of manufacturing and the sale of steel wires, having it's plant at 200-B, Sector I, Pithampur, Dhar. The respondent filed an application under the provisions of MPIR Act, challenging the oral termination on 01.05.2005, which was allowed and he was directed to reinstate in to the service. The aforesaid order was challenged before the industrial court by the petitioner but remained unsuccessful. The respondent reported for joining on 04.08.2008, but he was not permitted to join then he sent his joining by way of registered post. Later on, the respondent was served with the charge sheet and directed to appear before the enquiry officer on 15.07.2009. The respondent appeared and demanded the charge sheet documents copy of complaint and other documents. According to the respondent, he was not served all these documents and was not given the next date of hearing and by way of oral order dated 22.12.2008, he was not permitted to enter into the premises. He again approached the Labour Court under Sec. 33(c)(2) of the Industrial Dispute Act, for claiming the wages.