GOKULSINGH Vs. INDORE-MALWA UNITED MILLS LTD

JUDGEMENT

(1.) THIS is a petition under Article 227 of the Constitution of India against the judgment of the industrial court, Madhya Pradesh, Indore. The petitioner was in the employment pf the respondent. He was dismissed by the employer on 9 December petitioner went to the labour court, Indore, but did not succeed there. He then filed an appeal to the industrial court and that appeal (No. 27 of 1954) was partly allowed and the order of dismissal was converted into that of discharge.

(2.) THE present grievance of the petitioner is that the above order of the industrial court passed on 15 September 1955 was not being complied with by the employer inasmuch as

(3.) SRI J. D. Patel, learned Counsel for the petitioner, contends that the labour court, as also the industrial court have erred in law in arriving at the conclusion that in the proceedings before them they were not competent to make an order against the employer for paying to the petitioner the sums claimed by him. Having gone through all the provisions to which my attention was invited by the learned Counsel, I have reached the conclusion that this petition has no substance.