HANSRAJ KOLEY Vs. SECRETARY, LABOUR DEPARTMENT

JUDGEMENT

(1.) The writ petition has been filed praying for quashing of Award dtd. 10/6/2024 passed by the Central Government Industrial Tribunal, Kolkata, wherein the tribunal dismissed an application under Sec. 2A(2) of the Industrial Disputes Act, 1947 filed by the petitioner herein against the respondent/Director UCO, RSETI.

(2.) The case of the petitioner is that he was engaged by UCO, RSETI, Hooghly, an initiative of the Respondent no. 2 with the objective of training of rural unemployed youth in self employment skills, particularly under the Government sponsored skills by the letter dtd. 24/3/2012 issued by the respondent no. 2.

(3.) The petitioner states that he had started working with the respondent no. 2 with effect from 21/03/2011, and had been working continuously in various capacities including administrative assistance, field coordination, documentation, event-organisation and faculty support with the fullest satisfaction of the Respondent Authorities.